Section 26(2) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(2)Notwithstanding anything contained in sub-section (1) or in the Land Acquisition Act, 1894 (1 of 1894), 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 22 or under sub-section (1) of Section 24, any increase in the value of the antiquity by reason of its being of historical or archaeological importance shall not be taken into consideration.
