Section 9 in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000
9. Powers of special revision.
(1)Notwithstanding anything contained in these rules, the Inspector General of Registration and Stamps may order for a special revision of Market Value Guidelines in any specified area under the following circumstances leading to a sudden appreciation of land values-(a)setting up of an industry or group or industries or infrastructure projects;(b)development of large scale housing projects;(c)any other special circumstances having an impact on the values of immovable property in any specified area.(2)The cases which are covered under sub-rule (1), the committee constituted under sub-rule (1) of Rule 4 shall take up the revision of Market Value Guideline within the time limit stipulated by the Inspector General of Registration and Stamp.(3)Such revised value shall be implemented on a date to be fixed by the Inspector General of Registration and Stamp.
