Section 4 in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998
4.
(1)Central Valuation Advisory Committee:- (i) A Central Valuation Advisory Committee with the following composition shall be constituted to evolve general or specific guidelines from time to time for revision of Market values for the use of the Committees constituted under Rule 4 (2):Chairman:- Commissioner and Inspector General of Registration and Stamps.Members:- (1) Secretary to Commissioner of land Revenue;(2)Commissioner and director of Agriculture;(3)Commissioner and Director of Horticulture;(4)Chief Engineer (Roads and Building);(5)Commissioner and Director of Municipal Administration;(6)Director of Town Planning.Convenor:- (i) [Joint Inspector General of Registration and Stamps] [Substituted for the words "Additional Inspector General of Registration and Stamps" by G.O.Ms. No. 758, Rev. (Reg-I) Dated 28.10.1999.]O/o. the Commissioner and Inspector General of Registration and Stamps.(ii)The following shall be the terms of reference of the Committee:(a)to evolve guidelines for fixation of market values in respect of different categories of land like agricultural land, Urban Land, Industrial Area, Mining, Plantation, commercial, non¬agricultural land etc.(b)to collect information in connection with achieving the above objective.(c)to undertake tours within the State as may be required for evolving the Guidelines.(iii)The Central Valuation Advisory Committee shall consult the following organisations, registered bodies for obtaining their opinion on the growth rate, market conditions, elasticity of demand and other factors relevant for evolving general guidelines for the revision:(1)Builders Forum, Hyderabad (Regd. No. 8628).(2)Andhra Pradesh Real Estates Developers Association (APREDA) Hyderabad (Regd. No. 224/95).(3)Institution of Valuers (Local Chapter) Hyderabad-28 (Regd. No. 21/1860).(4)Federation of Andhra Pradesh Chambers of Commerce & Industry, Hyderabad (Regd. No. 1030/1964-65).(5)Bar Council Andhra Pradesh High Court, Hyderabad.(iv)The Advisory Committee shall meet in the month of May of every year for giving advice for revision of values pertaining to (i) Urban areas covered by Rules 4 (2)(a). 4 (2)(b) and (ii) for Buildings, Apartments and structures covered by Rule 4 (2)(d), and shall meet in the month of December of every alternate year, for rural areas covered by Rule 4 (2)(c).(2)The Authority Competent to prepare Market Value Guidelines:- The following shall be the authorities competent to prepare the Market Value Guidelines in different areas:(a)Urban Areas: i.e., areas falling within the jurisdiction of Municipality/ Municipal Corporations, Urban Development Authorities, Municipalities and Notified areas including the Gram Panchayat falling within their master plan areas and urban agglomeration areas:Chairman:- Joint Collector of the District.Members:-(i) Commissioner of Municipal Corporation or his authorised representatives;(ii)Vice-Chairman of Urban Development Authorities or his authorised representatives;(iii)Chief Executive Officer of the Zilla Praja Parishad (Chief Planning Officer in respect of Hyderabad District);(iv)[ Commissioner of Municipality.][Added by G.O.Ms.No. 54 Rev. (Reg. I) Dept., Dated 18.01.1999.]Convenor:- [Sub-Registrar concerned.][Substituted for "Assistant District Registrar, Office of the District Registrar concerned" by G.O.Ms.No. 643, Rev. (Regn.-I), Dated 1.7.2009.](b)In respect of Secunderabad Cantonment:Chairman:- District Collector, Hyderabad Members:-(i) Joint Collector, Hyderabad;(ii)Chief Executive Officer of Secunderabad Cantonment Board;(iii)Chief Executive Officer, Zilla Praja Parishad, Ranga Reddy District.Convenor:- [Sub-Registrar concerned.][Substituted for "Asst. District Registrar" by G.O.Ms.No. 643, Rev. (Regn.-I), Dated 1.7.2009.][The above committees shall also fix composite values/covering land and structure on square feet basis for Apartments/ Flats/Portion of a multi-stored building or part of such structure to which the provisions of the Andhra Pradesh Apartments (promotion of construction and ownership) Act, 1987 applies. The committee shall take into consideration the structure rates fixed by the committee appointed under Rule 4 (2) (d).][Added by G.O. Ms. No. 720 Rev (Regn. I) Dept., Dated 30.7.2010.](c)Rural Areas: i.e. areas falling within Gram Panchayat (other than the Gram Panchayat falling within the areas covered by the master plan of any Municipal Corporation or Municipality, Notified Nagar Panchayat or falling under the Urban agglomeration of any Urban Development Authority).Chairman: Revenue Divisional Officer concerned.Members:(i) Mandal Revenue Officer concerned.(ii)Mandal Development Officer concerned.(iii)[ District Registrar/Sub-Registrar (Market Value & Audit) concerned.][Added by G.O. Ms. No. 600 Rev. (Regn. I) Dated 18.4.2008.]Convenor: Sub-Registrar concerned.(d)For revision of construction rates of Buildings, Apartments and Structures for the entire State,Chairman:-[.Joint Inspector General] [Substituted for the words "Additional Inspector General" by G.O.Ms.No. 750, Rev. (Reg-1) Dated 28.10.1999.], Office of the Commissioner and Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad.Member:- Superintending Engineer, Office of the Chief Engineer (R&B), Andhra Pradesh, Hyderabad.Convenor: [Assistant Inspector General of Registration and Stamps (who is dealing with Market Value subject)] [Substituted for "Deputy Inspector General (Market Value & Audit) by G.O.Ms.No. 600, Rev. (Regn.-I), Dated 18.4.2008.] Office of the Commissioner and Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad.
