Section 10 in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000
10. Summons to the public, public officers and recording statement by the committee.
- The committees constituted under Rule 4, after serving of the notice if it thinks fit to do so, record the statement of the person and for the purpose of enquiry :-(a)may call any information of record from any public office or officer or Authority under the State Government of any local authority;(b)record statement from any member of the public office or authority under the State Government or any local authority;(c)may call the parties to be present on the dale specified in the notice and on such other date as may be fixed by it.
