Section 5(1)(b) in Tamil Nadu Stamp (Constitution of Valuation Committee For Estimation, Publication And Revision of Market Value Guidelines of Properties) Rules, 2010

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(b)In the case of house sites -

(i)The general value of house site in the locality;

(ii)Nearness to road, railway station, bus route;

(iii)Nearness to market, shops and the like;

(iv)Amenities available in the place like public offices, hospitals and educational institutions;

(v)Development activities, industrial improvements in the vicinity;

(vi)Land tax and valuation of sites with reference to taxation records of the local authorities concerned;

(vii)Any other features having a special bearing on the valuation of the site;

(viii)Any other special features like bore-well in addition to public water supply, lawn, garden and swimming pool.

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