Section 28(1) in Telangana Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960
(1)The market value of any property which the Government is empowered to purchase at such value under this Act, or the compensation to be paid by the 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Act, 1894 (Central Act 1 of 1894)] [See now the provisions of Central Act 30 of 2013 wherein this Act has been repealed.], so far as they can be made applicable:Provided that, when making an enquiry under the said Land Acquisition Act, the Collector shall be assisted by two assessors, one of whom shall be a competent person nominated by the Government and one person nominated by the owner, or in case the owner fails to nominate an assessor within such time as may be fixed by the Collector in this behalf, by the Collector.
