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[Section 4]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 4(1) in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000
| 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 |