Section 3B(4) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(4)The market value of land referred to in sub-rule (1) shall be prepared on the basis of market value of concerned land for which the said land has been transacted during the five consecutive years immediately preceding the year of preparation of annual statement of market value of immovable property. If such land has been transacted more than once, the highest value for which it has earlier been transacted shall be taken into consideration. The year-wise appreciation from the year of previous transaction to the year of preparation of the annual statement of rates of land shall he taken into consideration for the purpose of preparation of the annual statement of rates of land.
