Section 8 in Malabar Compensation for Tenants Improvements Act, 1899
8. Powers to make rules for appointment of assessors, etc.
- The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the Word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, from time to time, by notification in the [Fort St. George and [xxx] [Now the Tamil Nadu Government Gazette.] District Gazettes] make rules requiring the Court to associate with itself, for the purpose of estimating the compensation to be awarded under section 6 for an improvement, such number of assessors as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the Word 'State' was substituted far 'Provincial' by the Adaptation Order of 1950.] thinks fit, determining the qualifications of those assessors, the mode of selecting them, the fee payable to them, and the procedure to be followed in case of a difference of opinion between the judge and one or more of such assessors.
