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State of Odisha - Section

Section 37 in The Orissa Stamp Rules, 1952

37. Constitution of District Level Committee and Sub-District (Tahasil Level) Valuation Committee.

- The District and Sub-District (Tahasil Level) Valuation Committee shall be constituted with the following members, namely
(a)The District Valuation Committee shall consist of :
(i) Collector ... Chairman
(ii) Additional District Magistrate (Revenue) ... Member
(iii) District Sub-Register ... Member-Convenor
(iv) Tahasildar ... Member
(v) Executive Engineer, (Roads & Buildings) ... Member
(vi) Nominee of Municipality/Corporation ... Member
(vii) Nominee of Development Authority/Town Planning ... Member
(viii) Two public persons to be nominated by the Chairman ... Member
(N.B. : One of the nominees of the Chairman be preferably an expert valuer or an expert familar with principles and practices of valuation of land, buildings and other immovable properties).
(b)Sub-District (Tahasil Level) Valuation Committee shall consist of :
(i) Sub-Collector ... Chairman
(ii) Sub-Registrar ... Member-Convenor
(iii) Tahasildar ... Member
(iv) Assistant Engineer (Roads & Buildings) ... Member
(v) Nominee of N.A.C./Municipality/Panchayat Samiti ... Member
(vi) Two public persons to be nominated by the Chairman ... Member