Section 27(2) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(2)The value of an antiquity which the State Government is empowered to acquire at such value under this Act, or the compensation to be paid by the State Government in respect of any thing done under this Act, where any dispute arise in respect of such value, the Collector shall be assisted by two assessors, one of whom shall be a competent person nominated by the owner, or by himself in case the owner fails to nominate an assessor within such time as may be fixed by the Collector in this behalf.
