Section 21 in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
21. Assessment of market-value or compensation.––
The market value of any property which Government is empowered to purchase at such value under thisAct or the 1[x x x] compensation to be paid by the Government in respect ofanything done under this Act, shall, where any dispute arises 2[in respect] of suchmarket value or compensation, be ascertained in the manner provided by the LandAcquisition Act, so far as it can be made applicable :Provided that when making an inquiry under the said Land Acquisition Act,the Collector shall be assisted by two assessors, one of whom shall be competentperson nominated by the Collector and one a person nominated by the owner or, incase the owner fails to nominate an assessor within such reasonable time as maybe fixed by the Collector in this behalf, by the 3[Director, Archaeology].
