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State of Odisha - Section

Section 39 in The Orissa Stamp Rules, 1952

39. Functions to be performed by the Sub-District Valuation Committee.

- The Sub-District Valuation Committee shall -
(a)Collect and compile data pertaining to property values. For this purpose the data of average value on the basis of documents registered in the Sub-Registrar Office shall be provided by the concerned Sub-Registrar in Forms 5, 6, 7 and 8. in absence of any sale transaction the sale instances of comparable land/adjacent land would be taken into account as the basis of valuation of land. The information regarding the prevalent market value of the property shall be provided by the Revenue inspector through Tahasildar. The other information like cost of construction, official sales, auction sale would be collected by the Committee from the concerned authorities.
(b)Analyse the data collected and propose value in the prescribed form and forward the same to the respective District Valuation Committee alongwith the data and information collected.