Section 32(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(2)Notwithstanding anything contained in sub-section (1) or in the [Land Acquisition Act,1894 (Central Act 1 of 1894)] [Words 'Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)' Substituted by Notification. No. F. 2(16)Law/2/2007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinary. Part 4A, dated 9.10.2007) (w.e.f. 25.5.2007).], in determining the market value of any antiquity in respect of which an order for compulsory purchase is made under sub-section (3) of Section 25 or under sub-section 1 of Section 29, any increase in the value of the antiquity by reason of its being of historical, archaeological or artistic importance, interest or value shall not be taken into consideration.
