Section 9(2) in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998
(2)In cases covered by [sub-rule (1) above] [Substituted for "sub-rule (2) of Rule 4" by G.O.Ms.No. 54 Rev. (Reg. I) Dept., Dated 18.01.1999.], the Committees constituted under Rule 4 (2) shall take up the revision of Market Value Guidelines within time frames stipulated by the Commissioner and Inspector General of Registration and Stamps.
