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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2) in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998

(2)The following Committee shall be the authorities competent to rectify any anomalies arising out of revision of Market Value Guidelines taken up under these Rules.
Sl. No. Category of area Composition of the Committee
(1) (2) (3)
(1) Urban areas covered by Rule 4 (2)(a) 1.Chairman: District Collector, concerned.
2.Members: Deputy Inspector General, concerned, MunicipalCommissioner/ Chief Executive Officer or Zilla Parishad.
3. [Convenor: District Registrar/ Sub-Registrar (Market Value & Audit) of the concerned district.] [Substituted for Convenor : District Registrar concerned by G.O. Ms. No. 600, Rev. (Regn. -I), dated 18.4.2008.]
(2) Secunderabad Cantonment Area covered by Rule 4 (2)(b) 1.Chairman: District Collector, Hyderabad.
2.Members: Deputy Inspector General of Registration andStamps, Hyderabad. Chief Executive Officer, SecunderabadCantonment Board 3. Substituted for "Convenor: DistrictRegistrar, Hyderabad" by Ibid.
3. [ Convenor : District Registrar/ Sub-Registrar (Market Value & Audit) of the concerned district.] [Substituted for "Convenor : District Registrar concerned" by G.O. Ms. No. 600, Rev. (Regn.-I), dated. 18-4-2008. ]
(3) Rural areas covered by Rule 4 (2)(c) 1.Chairman: Joint Collector concerned.
2.Members: Dy. Inspector General concerned.
Revenue Divisional Officer concerned. .
3. [Convenor: District Registrar/ Sub-Registrar (Market Value & Audit) of the concerned district.] [Substituted for "Convenor: District Registrar concerned" by Ibid. ]