21. Assessment ofmarket-valueorcompensation.

(1)Themarket-valueof any property which Government is empowered to purchase at such value under this Act, or the3*** compensation to be paid by Government in respect of anything done under this Act, shall, where any dispute arises4[in respect] of suchmarket-valueor compensation, be ascertained in the manner provided by the Land Acquisition Act, 1894, sections 3, 8 to 34, 45 to 47, 51and 52, so far as they can be made applicable:

Provided that when making an inquiry under the said Land Acquisition Act, 1894, the Collector shall be assisted by two assessors' one of whom shall be a competent person nominated by the Collector, and one a person nominated by the owner or, in case the owner fails to nominate an assessor within such reasonable time as may be fixed by the Collector in this behalf, by the Collector.