28A. [ Fixation of fair value of land. [S.28A Omitted by Act 16 of 1991 published in Kerala Gazette Extraordinary No. 506 dated 11-4-1991 and inserted by Act 19 of 1994.]
(1)Every Revenue Divisional Officer shall, subject to such rules as may be made by the Government in this behalf, fix the fair value of the lands situate within the area of his jurisdiction, for the purpose of determining the duty chargeable at the time of registration of instruments involving lands.(2)The Revenue Divisional Officer shall, in fixing the fair value of a land under subsection (1), have regard inter alls to the following matters, namely:-(a)development of the area in which the land is situate such as the commercial importance, facilities for water supply, electricity, transport and communication;(b)proximity of the land to markets, bus stations, railway stations, factories, educational institutions or other institutions;(c)the geographical lie of the land, the nature of the land such as dry, waste, wet or garden land, fertility, nature of crop, yielding capacity and cost of cultivation; and(d)such other matters as may be provided in the rules made under this Act.(3)The fair value of land fixed under sub-section (1) shall be published in such manner as may be provided in the rules made under this Act.(4)Any person aggrieved by the fixation of fair value under sub-section (1) may, within thirty days of its publication under sub-section (3), appeal to the Collector].
