Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998

6. Procedure to prepare Market Value Guidelines Registers:

- While working out values of land and buildings, the Committees shall take into account the established principles of valuation mentioned in the Rule 5 of Andhra Pradesh Stamp (Prevention of Undervaluation of Instruments) Rules, 1975 and any other factors that they may deem necessary like condition of real estate market, interest rates and loaning activity of Housing Finance Institutions/Banks, Inflation rate, price of building material, Government policies on Town Planning, Building construction, Urban Development and prices of agricultural produce.