Section 8 in The Hyderabad Agricultural Debtors Relief Rules, 1957
8. Manner of determining the value of debtor's property under sub-section (1) of section 29.
- (i) For the purposes of sub-section (1) of section 29, the value of the debtor's movable and immovable property shall be determined by the Court in the manner specified in this rule.(ii)Immovable property. - The Court shall determine the value of any immovable property by taking into consideration -(a)the bona fide sales and leases of the property in question during the preceding twelve years;(b)the bona fide sales and leases of similar properties in the neighbourhood during the preceding twelve years; and(c)the valuation of the property in question made by the Land Valuation Officers appointed by Government in this behalf.(iii)Movable property. - The Court shall determine the value of movable property by taking into consideration the valuation of the property in question made by the Land Valuation Officers appointed by Government in this behalf and also by questioning the parties concerned and by making such other inquiries as it may think fit.(iv)The Land Valuation Officers appointed by Government may be appointed by the Court as Commissioners under Order XXVI in Schedule I to the Code of Civil Procedure, 1908, for the purpose of making an inquiry for determination of the value of debtor's movable and immovable property.
