Section 29(4) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(4)Where any provision of such notification could, immediately before it came into force, have been validly included in a scheme, order, regulation or by-law by virtue of any other Act, then -(a)if no compensation would have been payable by reason of the inclusion of that provision in that scheme, 'order' regulation or by-law, no compensation shall be payable in respect of that provision of the notification; and(b)if compensation would have been so payable, the compensation payable in respect of that provision of the notification shall not be greater than the compensation which would have been so payable.
