Section 29(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(2)The Collector for the purpose of determining the value of trees and plants attached to the land acquired, shall use the services of experienced persons in the field of agriculture, forestry, horticulture, sericulture, or any other field, as may be considered necessary by him, or use the approved rates of value of crops and trees notified by the Government, if any.
