(2)Inspector General of Stamps with approval of State Government shall prepare guidelines for District Level Committee, from time to time, in respect of determination of market value of the agriculture, residential and commercial categories of land. The District Level Committee while recommending the rates of agriculture, residential and commercial categories of land, shall follow the guidelines issued by Inspector General of Stamp:Provided that if the rates recommended by the District Level Committee are increased by more than fifty percent of the existing rates, the increased rates so recommended shall be taken into consideration only after the approval of the Inspector General of Stamps.] [Substituted by Notification No. S.O. 297, dated 9.3.2015 (w.e.f. 11.6.2004).]
