Section 5 in Tamil Nadu Stamp (Constitution of Valuation Committee For Estimation, Publication And Revision of Market Value Guidelines of Properties) Rules, 2010
5. Guidelines for the estimation of the market value by the valuation sub-committee.
- Each valuation sub-committee shall prepare the statement showing average rates of agricultural and non-agricultural lands, residential, commercial and industrial sites in the sub-district and municipal or local body area, considering the following general guidelines: -(1)(a)In the case of lands other than house sites -(i)Classification of land as dry, garden, wet and the like;(ii)Classification under various classes of soil in the survey records;(iii)Other factors which influence the valuation of the land in question;(iv)Value of adjacent land or lands in the vicinity;(v)As far as practicable the nature of crop and average annual yield from the land for five consecutive years till the determination and nearness to road and market, distance from village site, its location in general, level of land, transport facilities, facilities available for irrigation such as tanks, well and pumpsets.(b)In the case of house sites -(i)The general value of house site in the locality;(ii)Nearness to road, railway station, bus route;(iii)Nearness to market, shops and the like;(iv)Amenities available in the place like public offices, hospitals and educational institutions;(v)Development activities, industrial improvements in the vicinity;(vi)Land tax and valuation of sites with reference to taxation records of the local authorities concerned;(vii)Any other features having a special bearing on the valuation of the site;(viii)Any other special features like bore-well in addition to public water supply, lawn, garden and swimming pool.(c)Properties other than lands, house sites and buildings -(i)The nature and conditions of the property;(ii)Purpose for which property is being put to use; and(iii)Any other special features having a bearing on the valuation of the property(2)(a)The value of agricultural lands may be classified as dry, wet or garden, generally and nearness to the village may be considered for fixing the rates to each class.(b)The rate for the lands with coconut or areca nut plantations may be estimated as garden lands instead of land plus number of trees.(c)Data provided by the concerned Superintending Engineers of the Public Works Department shall be the norm for valuation of buildings.(d)All the market value guidelines statements approved by the valuation sub-committee are public records and shall be preserved as permanent records in the office of the concerned District Registrar.
