Section 5(1) in Tamil Nadu Stamp (Constitution of Valuation Committee For Estimation, Publication And Revision of Market Value Guidelines of Properties) Rules, 2010
(1)(a)In the case of lands other than house sites -(i)Classification of land as dry, garden, wet and the like;(ii)Classification under various classes of soil in the survey records;(iii)Other factors which influence the valuation of the land in question;(iv)Value of adjacent land or lands in the vicinity;(v)As far as practicable the nature of crop and average annual yield from the land for five consecutive years till the determination and nearness to road and market, distance from village site, its location in general, level of land, transport facilities, facilities available for irrigation such as tanks, well and pumpsets.(b)In the case of house sites -(i)The general value of house site in the locality;(ii)Nearness to road, railway station, bus route;(iii)Nearness to market, shops and the like;(iv)Amenities available in the place like public offices, hospitals and educational institutions;(v)Development activities, industrial improvements in the vicinity;(vi)Land tax and valuation of sites with reference to taxation records of the local authorities concerned;(vii)Any other features having a special bearing on the valuation of the site;(viii)Any other special features like bore-well in addition to public water supply, lawn, garden and swimming pool.(c)Properties other than lands, house sites and buildings -(i)The nature and conditions of the property;(ii)Purpose for which property is being put to use; and(iii)Any other special features having a bearing on the valuation of the property
