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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(4)(a) in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000

(a)collect and compile data pertaining to property values. For this purpose the data of average value on the basis of documents registered in the Sub-Registrar Office, shall be provided by the Sub-Registrar. In the absence of any sale transaction during that period, either sale instances of comparable land/property would be taken as the basis or the price may be increased as per price index. The information regarding the prevalent market value of the property shall be provided by patwaries through Tahsildars. The other informations like cost of construction, official sales, auction sale etc. would be collected by the Committee from the concerned offices.