Section 27(1) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
(1)The value of any property which the State Government is empowered to purchase at such value under this Act, or the compensation to be paid by the State Government in respect of anything done under this Act, shall, where any dispute arises in respect of such value or compensation, be ascertained in the manner provided in Sections 3, 5, 8 to 34, 45 to 47, 51 and 52 of the Land Acquisition Act, 1894 (1 of 1894), so far as they can be made applicable :Provided that, when making an enquiry under the Land Acquisition Act, the Collector shall be assisted by two assessors, one of whom shall be a competent person nominated by the State Government within such time as may be fixed and one a person nominated by the owner, or in case the owner fails to nominate an assessor within such time as may be fixed by the Collector in this behalf by the Collector.
