Section 13(1) in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998
(1)if any representation is received from parties aggrieved by the rates shown in the Market Value Guidelines or if any Officer of the Department notices anomaly, the issue shall be referred to the Committee specified in sub-rule [(2)] [Substituted for ] and such Committee shall send proposals to the Commissioner and Inspector General for rectifying the anomaly by upward/downward revision after duly following the procedure prescribed under the Rule.
