Section 19 in The Assam Ancient Monuments and Records Act, 1959
19. Assessment of market value for compensation.
- 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 Land Acquisition Act, 1894 (Act I of 1894) so as the provision thereof can be made applicable:Provided that whom making an enquiry under the Land Acquisition Act, the Deputy Commissioner shall be assisted by two assessors one of whom shall be competent person nominated by the State Government and one person nominated by the owner, or, in case the owner fails to nominate any assessor within such reasonable time as may be fixed by the Deputy Commissioner in this behalf, by the Deputy Commissioner.Miscellaneous
