(1)the Executive Officer may obtain from the Collector of the district particulars of -(i)all lands in the Municipality (not used exclusively for agricultural purposes) which were valued by the Revenue Department in the year current and in the three years immediately preceding in connection with the acquisition of land for public purposes, the assignment or sale of town sites at the disposal of Government or any other purpose; and(ii)the rate of capital value adopted in the case of each such land(2)The Executive Officer may take such rates as a general guide in making a valuation of lands situated near the lands to which the rates relate.
