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State of Odisha - Section

Section 44 in The Orissa Stamp Rules, 1952

44. Powers of Special Revision.

- Notwithstanding anything contained in these rules the Chairman of the District Committee may order for a special revision of market value guidelines in any specified area under his jurisdiction in the following circumstances leading to sudden changes of property value.
(a)Setting up of an industry or group of industries or infrastructure projects;
(b)Development of large scale housing projects;
(c)Any other special circumstances having an impact on the values of immovable property in any specified area.