(1)The competent authority may,-(a)for the purpose of initiating proceedings for the acquisition of any immovable property under section 269-C or for the purpose of making an order under section 269-F in respect of any immovable property, require a Valuation Officer to determine the fair market value of such property and report the same to him;(b)for the purpose of estimating the amount by which the compensation payable under sub-section (1) of section 269-J in respect of any immovable property may be reduced or, as the case may be, increased under clause (a) or clause (b) of sub-section (2) of that section, require the Valuation Officer to make such estimate and report the same to him.
