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State of Andhra Pradesh - Section

Section 3 in The Andhra Pradesh Stamp (Inspection of Properties) Rules, 1998

3. Assessment of property:

- The Officer so authorised shall complete the inspections entrusted to him within such period as may be specified and assess the value of the properties with reference to the market value prevailing and the construction rates prescribed in accordance with the Andhra Pradesh Revision of Market Value Guidelines Rules, 1998.