Section 32 in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
32. Assessment of market value or compensation
(1)The market 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 or any property acquired under this Act shall, where any dispute arises in respect of such market value or compensation, be ascertained in the manner provided in the provisions of the [Land Acquisition Act,1894 (Central Act 1 of 1894)] [Words 'Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)' Substituted by Notification. No. F. 2(16)Law/2/2007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinary. Part 4A, dated 9.10.2007) (w.e.f. 25.5.2007).] in so far as those provisions can be made applicable :Provided that, when making an inquiry under that Act, the Collector shall be assisted by two assessors, one of whom shall be a competent person nominated by the State Government and the other a 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 Collector in this behalf, by the Collector.(2)Notwithstanding anything contained in sub-section (1) or in the [Land Acquisition Act,1894 (Central Act 1 of 1894)] [Words 'Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)' Substituted by Notification. No. F. 2(16)Law/2/2007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinary. Part 4A, dated 9.10.2007) (w.e.f. 25.5.2007).], in determining the market value of any antiquity in respect of which an order for compulsory purchase is made under sub-section (3) of Section 25 or under sub-section 1 of Section 29, any increase in the value of the antiquity by reason of its being of historical, archaeological or artistic importance, interest or value shall not be taken into consideration.
