Section 17(7) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(7)The value of the property may be determined with the assistance of the services of an expert appointed by the State Government in that behalf. The expert may be paid such honoraria as the State Government or any officer not below the rank of Circle Officer appointed by it may, by an order in writing, from time to time, in relation to any area or areas, determined.
