Section 21 in The Ancient Monuments Preservation Act, 1904
21. Assessment of market-value or compensation .-(1) The market-value of any property which Government is empowered to purchase at such value under this Act, or the [* * *] compensation to be paid by Government in respect of anything done under this Act, shall, where any dispute arises [in respect] [Substituted by Act 18 of 1932, Section 4, for " touching the amount" . ] of such market-value or compensation, be ascertained in the manner provided by the Land Acquisition Act, 1894 (1 of 1894), sections 3, 8 to 34, 45 to 47, 51 and 52 so far as they can be made applicable:
Provided that when making any inquiry under the said Land Acquisition Act, 1894 (1 of 1894), the Collector shall be assisted by two assessors, one of who, shall be a competent person nominated by the Collector, and one 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.
