(1)The annual value of the railway lands shall be determined by a Committee consisting of -(a)the Executive Officer of the Municipal Council;(b)the Collector of the district;(c)one representative of the Railway Administration concerned chosen by its General Manager or any other corresponding authority.(2)The Executive Officer shall convene the meetings of the Committee.(3)No business shall be transacted by the Committee unless all the three members are present.(4)On all points on which there is a difference of opinion among the members of the Committee the opinion of the majority shall prevail.(5)The committee may in its discretion, revise its decision in respect of the valuation of any railway land.(6)The Executive Officer or the representative of the Railway Administration concerned may at any time not being less than sixty days before the commencement of a half-year by application in writing move Collector of the district for the alteration of the valuation any railway land with effect from the commencement of such half-year.(7)Copies of all such application shall be sent immediately to the Executive Officer or the General Manager as the case may be.(8)If both the Executive Officer with the Council and the General Manager are agreed as to any alteration in the valuation any railway land the valuation shall be altered accordingly and no meeting of the Committee need be held.(9)In the other cases, the committee shall duly consider and pass orders on the applications aforesaid after considering any, objection to the alterations proposed therein.(10)If the Committee does not complete the valuation of any railway lands before the commencement of the half-year with effect from which they are to be assessed or their assessment is to be revised, the Executive Officer may assess them according to the prevailing market value in case the lands are to be assessed for the first time and in accordance with the existing valuation in the case of other lands, and shall be entitled to collect the tax on the basis of such assessment pending the valuation of the said lands by the Committee.(11)The difference, if any, between the assessment so made and the assessment based on the valuation fixed by the Committee shall be adjusted as soon as possible after the valuation is made.Determination of Annual Value of Land
