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State of Tamilnadu - Section

Section 7 in Tamil Nadu Stamp (Constitution of Valuation Committee For Estimation, Publication And Revision of Market Value Guidelines of Properties) Rules, 2010

7. Records and proceedings of the Valuation Committee.

(1)The Valuation Committee shall keep a minutes book, in which proceedings of all the meetings shall be recorded and signature of all the members present shall be obtained.
(2)The quorum for the meeting shall be 50% of the total number of members.
(3)All the decisions are to be taken by a resolution passed by majority of votes. If, in any meeting, the number of members present falls below the quorum, the meeting may be adjourned for 15 minutes and on reassembly, the proceedings may be commenced even without the required quorum.
(4)The Chairman shall have the power to cast an extra vote in case of a tie. He shall also have the authority to review, annul or reverse any such decision, for reasons to be recorded in writing, if in his opinion, it would prejudicially affect the interest or revenue of the State.Form A[See rule 4(2)]
Serial Number. Survey Number. Sub-division Number. Nature of land. Value per hectare. Value per square metre.
(1) (2) (3) (4) (5) (6)