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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998

14. General control and supervision:

- It shall be competent for the Commissioner and Inspector General to issue such administrative instructions of general nature as may be required from time to time for the effective implementation of these Rules.[Form - I] [Substituted for forms I, I-A,II by G.O. Ms. No. 720, Rev. (Regn.I), Dept. 30-7-2010, w.e.f. 1-8-2010.](Rule 7)Market Value Guidelines (Urban Properties)
A. Name of the Revenue District: D. Effective Date of Revision:
B. Name of the Registration District: E. District code:
C. Name of the SRO: F. SRO Code:
Sl. No Habitation Local body name Grade of local body Ward Block Locality Road/Street Value Per Sq. Yd. Composite value per sq.ft Remarks
1 2 3 4 5 6 7 8 9 10
Notes: Classification 01- Residential: 02-Commercial: 03-Government Land: 04-Assigned Land: 05-Notified Slum: 06-Industrial: 07-House Sites, 08-Composite valueGuidelines:
(1)All habitations of a local body without omission shall have at least one entry against residential rate for house sites.
(2)All columns but for 10 are to be filled without leaving blank.
(3)Grade of local body shall be Minor Panchayat/Major Panchayat/ Panchayats under urban agglomeration/ Municipality or Notified Area/ Muncipal Corporation/GHMC/ Cantonment.
(4)Only Municipal Corporation/Muncipal/Panchayat Wards and Blocks shall be mentioned.
(5)Mention zero (0) for ward or block whichever is not applicable for that Habitation.
(6)The columns 5, 6 are to be digits 0-9 only
(7)Mention 'ALL' in the column (7) if entire block is having the same unit rate irrespective of locality/road/street.
(8)Locality names recognized by local body only shall be Mentioned against column (7)
(9)The localities identified as 01, 02, 05 and 06 Classification in urban properties specified in the above note shall be noted in the column No.7
(10)The column No.9 Composite value is provided for mentioning the Sq.ft.rate applicable for Apartments/Flats/Portion of a Multistoried Building or part of Such-Structure in that locality.[Form - II [Substituted for forms I, I-A,II by G.O. Ms. No. 720, Rev. (Regn.I), Dept. 30-7-2010, w.e.f. 1-8-2010.]](Rule 7)Market Value Guide Lines (Urban Properties)
A. Name of the Revenue District: D. Effective Date of Revision:
B. Name of the Registration District: E. District code:
C. Name of the SRO: F. SRO Code:
Sl. No. Habitation Ward Block Door No. Bi-Number Unit Rate Per Sq. Yd. Composite Value per Sq. Ft. Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9)
Guidelines: