(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.
