Section 8 in The Bombay Agricultural Debtors Relief Rules, 1947
8. Manner of determining the market value of debtors' property under subsection (4) of section 29.
- For the purposes of sub-section (4) of section 29, the market value of the debtor's lands, which under any law for the time being in force, are not transferable or alienable except with the previous sanction of the Collector or the State Government, shall be determined by the Court by taking into consideration -(a)the bona fide sales and leases of the lands in question during the preceding 12 years, if any; and(b)the bona fide sales and leases of similar lands in the neighbourhood during the preceding 12 years;and after ascertaining the valuation of the lands in question from the Mamlatdar of the taluka or the Mahalkari of the peta concerned.
