Section 4(2) in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000
(2)The District Valuation Committee shall perform the following functions :-(a)collect information on property values and property trends which would be complied in the form of primary date alongwith the existing data.(b)analyse the proposed values in Forms I, II and III, as the case may be, alongwith other information received from the Sub-District Valuation Committee and the information collected in the respect to construction rates, actual rates of the properties etc. compiled in the form of primary data and to fix the provisional values.(bb)[ notify the provisional values and to invite the suggestions of the public thereon and to consider them.] [Inserted by Notification No. (25) B-4-4-2000-2-V, dated 17-5-2005.](c)send the provisional values for approval of Central Valuation Board and to issue the market value guidelines for different areas on approval.
