Section 2 in Tamil Nadu Stamp (Constitution of Valuation Committee For Estimation, Publication And Revision of Market Value Guidelines of Properties) Rules, 2010
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means, the Indian Stamp Act, 1899 (Central Act II of 1899);(b)"Chief Controlling Revenue Authority" means, the Inspector General of Registration ;(c)"Form" means form appended to these rules;(d)"Registrar" and "Sub-Registrar" mean, the Registrar and Sub Registrar appointed under the provisions of the Registration Act, 1908 (Central Act XVI of 1908)(e)"Valuation Committee" means the Valuation Committee constituted under sub-section (1) of Section 47-AA of the Act;(f)"Valuation sub-committee" means the valuation sub-committee constituted under sub-section (2) of Section 47-AA of the Act DTP-III-1(a) Ex. (165)
