Section 3(2) in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000
(2)The Board shall perform the following function. -(a)receive information/date of property transactions entered by the District Valuation Committee alongwith the provisional rates for analysis and final approval.(b)evolve norms for fixation of market values in respect of valuation of lands, buildings and various kinds of interests in the immovable properly.
