Section 25 in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
25. Assessment of market value or compensation.
(1)The market value of any property which the Government is empowered to purchase at such value under this Act or the compensation to be paid by the Government in respect of anything done under this Act, shall, where any dispute arises in respect of such market value or compensation, be ascertained in the manner provided in sections 3, 5, 8 to 34, 45, 46, 47, 51 and 52 of the Land Acquisition Act, 1894, in so far as they can be made applicable:Provided that, when making an enquiry under the said Land Acquisition Act, the Deputy Commissioner shall be assisted by two assessors one of whom shall be a competent person nominated by the Government and one person nominated by the owner or, in case the owner fails to nominate an assessor within such reasonable time as may be fixed by the Deputy Commissioner in this behalf, by the Deputy Commissioner.(2)Notwithstanding anything contained in sub-section (1) or in the Land Acquisition Act, 1894, in determining the market value of any antiquity in respect of which an order of compulsory purchase is made under sub-section (1) of section 23, any increase in the value of the antiquity by reason of its being of historical or archeological importance shall not be taken into consideration.Miscellaneous
