Section 2 in U.P. Stamp (Valuation of Property) (Third Amendment) Rules, 2015
2. Amendment of Rule 3.
- In the Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 (1997-LLT-V-90[91]) hereinafter referred to as said rules, in Rule 3 in sub-rule (3) for sub-clause (II) of clause (g), the following sub-clause shall be substituted, namely -"3. (i) In case of single unit shop and commercial establishment, minimum land rate per square metre and minimum construction rate per square metre of single unit shop and commercial building as fixed by the Collector of the district.(ii)In case of shops and commercial establishment situated in buildings, other than single unit commercial building, carpet area rate per square metre as fixed by the Collector of the district, and".
