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State of Andhra Pradesh - Section

Section 13 in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998

13. The Authority competent for rectification of Anomalies:

(1)if any representation is received from parties aggrieved by the rates shown in the Market Value Guidelines or if any Officer of the Department notices anomaly, the issue shall be referred to the Committee specified in sub-rule [(2)] [Substituted for ] and such Committee shall send proposals to the Commissioner and Inspector General for rectifying the anomaly by upward/downward revision after duly following the procedure prescribed under the Rule.
(2)The following Committee shall be the authorities competent to rectify any anomalies arising out of revision of Market Value Guidelines taken up under these Rules.
Sl. No. Category of area Composition of the Committee
(1) (2) (3)
(1) Urban areas covered by Rule 4 (2)(a) 1.Chairman: District Collector, concerned.
2.Members: Deputy Inspector General, concerned, MunicipalCommissioner/ Chief Executive Officer or Zilla Parishad.
3. [Convenor: District Registrar/ Sub-Registrar (Market Value & Audit) of the concerned district.] [Substituted for Convenor : District Registrar concerned by G.O. Ms. No. 600, Rev. (Regn. -I), dated 18.4.2008.]
(2) Secunderabad Cantonment Area covered by Rule 4 (2)(b) 1.Chairman: District Collector, Hyderabad.
2.Members: Deputy Inspector General of Registration andStamps, Hyderabad. Chief Executive Officer, SecunderabadCantonment Board 3. Substituted for "Convenor: DistrictRegistrar, Hyderabad" by Ibid.
3. [ Convenor : District Registrar/ Sub-Registrar (Market Value & Audit) of the concerned district.] [Substituted for "Convenor : District Registrar concerned" by G.O. Ms. No. 600, Rev. (Regn.-I), dated. 18-4-2008. ]
(3) Rural areas covered by Rule 4 (2)(c) 1.Chairman: Joint Collector concerned.
2.Members: Dy. Inspector General concerned.
Revenue Divisional Officer concerned. .
3. [Convenor: District Registrar/ Sub-Registrar (Market Value & Audit) of the concerned district.] [Substituted for "Convenor: District Registrar concerned" by Ibid. ]
(3)Any representation received from the effected parties against the revision of Market Value Guidelines in respect of any specified area or locality, shall be referred by use Officers of the Department to the Convenors of the Committee specified under sub-rule (2), who shall place the same before the said Committee alongwith such other material as may be relevant.
(4)The Committee thereupon shall examine the representation, make such other enquiry or inspections as may be required and arrive at appropriate market value and send a proposal to the Commissioner and Inspector General for approval.
(5)[ the rectification of anomalies shall be implemented on a date to be fixed by the Commissioner and Inspector General of Registration and Stamps.][Added by G.O.Ms. No. 643, Rev. (Regn. I), Dated 1.7.2009.]