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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(g) in Tamil Nadu Transfer of Development Rights Rules, 2019

(g)"guideline value" means the market value of the property, as per the market value guidelines of properties prepared by the valuation committee, constituted under Section 47-AA of the Indian Stamp Act, 1899 (central Act II of 1899);