Section 28(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(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 under this Act shall, where any dispute arises in respect of such market 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 or similar provisions in any law corresponding to the said Land Acquisition Act in force in any part of the State, so far as they can be made applicable:Provided that, when making an enquiry under the said Land Acquisition Act or corresponding law, the Collector shall be assisted by two assessors, one of whom shall be a competent person nominated by the State Government and one 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.
