Section 144 in West Bengal Co-operative Societies Rules, 2011
144. Valuation of land.
(1) The value of land for the purpose of clause (c) of section 72 shall be determined by the society(a)by arriving at an average sale value with reference to recorded sales of similar land in the locality within the last three years, or(b)if no such record of sale is available, by having the value of the land assessed by the Land Acquisition Collector within the local limits of whose jurisdiction the land is located.(2)The valuation of house or apartment shall be made by an empanelled valuer.
