Section 18(5) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(5)If the owner of any property proves to the satisfaction of 2[theGovernment] that he has suffered any loss or damage by reason of the inclusion ofsuch property in a notification published under sub-section (1), 2[the Government]shall either––(a)exempt such property from the said notification ;(b)purchase such property, if it be movable, at its market value ; or(c)pay compensation for any loss or damage sustained by the ownerof such property, if it be immovable.
