Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2)(f) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(f)"guideline value" means the prevailing guideline value of land in terms of rupees per square meter fixed by the Registration Department of the State of Tamil Nadu, as on the date of filing of application for regularization;