Section 27 in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
27. Assessment of value of compensation.
(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 is 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 section 3, 5, 8, to 34, 45, 46, 47, 51 and 52 of the Land Acquisition Act, 1894 (I 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 who shall be a competent person nominated by the State Government within such time as may be fixed and one 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.(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.(3)Notwithstanding anything in sub-section (1) or in the Land Acquisition Act, 1894 (I of 1894), in determining the market value of any antiquity in respect of which an order for compulsory acquisition is made under sub - section (3) of section 22 or under sub-section (1) of section 25, any increase in the value of the antiquity by reason of its being of historical or archaeological importance shall not be taken into consideration.Miscellaneous
