Section 13(3) in Lucknow Industrial Development Areas (Composition of Offences) Regulation, 2017
(3)Value of the land will be estimated on the day of the approval of composition map at the prevailing rate fixed by the Authority. Where said rate is not available of such circle rate, the rate prescribed by the District Magistrate shall be applicable only residential rate of the land will be for the computation of composition fee for every type of construction.
