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[Cites 0, Cited by 0] [Section 45B] [Entire Act]

State of Karnataka - Subsection

Section 45B(2) in Karnataka Stamp Act, 1957

(2)The Central Valuation Committee is the final authority for the formulation of policy, methodology and administration of the market value guidelines in the State and may for the said purpose constitute market valuation sub-committees in each sub-district and district comprising of such members as may be prescribed, for estimation and revision of the market value guidelines in the State.