[Cites 0, Cited by 0]
[Section 3]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 3(1) in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000
| 1. | Inspector General of Registration | Chairperson |
| 2. | Engineer in Chief, Public Works Department or hisrepresentative not below the rank of Chief Engineer | Member |
| 3. | Director of Town and Country Planning or his representativenot below the rank of Joint Director. | Member |
| 4. | Commissioner of Land Records or his representative not belowthe rank of Deputy Commissioner. | Member |
| 5. | Director Agriculture or his representative not below the rankof Joint Director. | Member |
| 6. | Chief Conservator of Forest or his representative not belowthe rank of Conservator of Forests. | Member |
| 7. | Any other members nominated by the State Government | Member |
| 8. | Deputy Inspector General of Registration and Stamps | Convenor. |