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State of Madhya Pradesh - Section

Section 4 in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000

4. Constitution of District Valuation Committee and Sub-District Valuation Committee and their Functions.

(1)District Valuation Committee shall consist of :-
1. Collector Chairperson
[1-a. [Inserted by Notification No. (50) B-4-27-2006-2-V, dated 20-10-2006.] A Member of Legislative Assembly from the Urban Area of theconcerned constituency as recommended by the Minister in chargeof the district concerned Member]
2. Executive Engineer, Public Works Department Member
3. Executive Engineer, Water Resources Department Member
4. Commissioner, Municipal Corporation or Chief Municipal Officerat the District Head Quarter Member
5. Chief Executive Officer, Ziia Panchayat Member
6. Superintendent, Land Records/Superintendent Diversion Member
7. Rent Control Officer Member
8. District Forest Officer Member
9. Chief Executive Officer, Development Agency/ DeputyCommissioner M.P. Housing Board Member
10. Joint Director/Deputy Director, Town and Country Planning Member
11. General Manager, Industries Member
12. District Registrar of the District Registry Convenor
(2)The District Valuation Committee shall perform the following functions :-
(a)collect information on property values and property trends which would be complied in the form of primary date alongwith the existing data.
(b)analyse the proposed values in Forms I, II and III, as the case may be, alongwith other information received from the Sub-District Valuation Committee and the information collected in the respect to construction rates, actual rates of the properties etc. compiled in the form of primary data and to fix the provisional values.
(bb)[ notify the provisional values and to invite the suggestions of the public thereon and to consider them.] [Inserted by Notification No. (25) B-4-4-2000-2-V, dated 17-5-2005.]
(c)send the provisional values for approval of Central Valuation Board and to issue the market value guidelines for different areas on approval.
(3)The Sub-District Valuation Committee shall consist of-
1. Sub-Divisional Officer, Revenue Chairperson
[1-A. [Inserted by Notification No. (25) B-4-4-2000-2-V, dated 17-5-2005.] Chairman, Janpad Panchayat, Sub-District Headquarters Member]
2. Tahsildar/Naib Tahsildar Member
3. Assistant Engineer, Water Resources Department Member
4. Assistant Engineer, Public Works Department Member
5. Chief Municipal Officer/or Commissioner Municipal Corporationor his nominee Member
6. Chief Executive Officer Janpad Panchayat or his nominee Member
7. Sub-Divisional Officer Forest Member
8. Sub-Registrar Convenor
(4)The Sub-District Valuation Committee shall perform the following functions-
(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 Sub-Registrar. In the absence of any sale transaction during that period, either sale instances of comparable land/property would be taken as the basis or the price may be increased as per price index. The information regarding the prevalent market value of the property shall be provided by patwaries through Tahsildars. The other informations like cost of construction, official sales, auction sale etc. would be collected by the Committee from the concerned offices.
(b)analyse the data collected and to propose the values in the prescribed input forms and forward the same to the respective District Valuation Committee alongwith all the data and information collected.