Section 29 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
29. Determination of value of things attached to land or building.
(1)The Collector in determining the market value of the building and other immovable property or assets attached to the land or building which are to be acquired, shall use the services of a competent engineer or any other specialist in the relevant field, as may be considered necessary by him.(2)The Collector for the purpose of determining the value of trees and plants attached to the land acquired, shall use the services of experienced persons in the field of agriculture, forestry, horticulture, sericulture, or any other field, as may be considered necessary by him, or use the approved rates of value of crops and trees notified by the Government, if any.(3)The Collector for the purpose of assessing the value of the standing crops damaged during the process of land acquisition, may use the services of experienced persons in the field of agriculture as may be considered necessary by him, or use the approved rates of values of crops and trees notified by the Government, if any:Provided that such notified rates of value of trees, plants and crops shall be revised by the Government every three years based on the updated Consumer Price Index.Provided further that the compensation for damage of crops on land occupied by any person other than 'person interested' under clause (v) of Section 2 shall not be assessed without prior approval of the Government. If at all the Government grants the approval, such assessment shall be in accordance with the criteria and terms and conditions for assessment for crops and other immovable properties on such illegally occupied land, as may be notified on official gazette. Such assessment shall be called 'ex-gratia' payment, and shall be included in the cost of acquisition.
