Section 27(3) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(3)Notwithstanding anything in sub-section (1) or in the Land Acquisition Act, 1894 (I of 1894), in determining the market value of any antiquity in respect of which an order for compulsory acquisition is made under sub - section (3) of section 22 or under sub-section (1) of section 25, any increase in the value of the antiquity by reason of its being of historical or archaeological importance shall not be taken into consideration.Miscellaneous
