Section 2 in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Indian Stamp Act, 1899 (Act II of 1899) as applicable to the State of Madhya Pradesh;(b)"Board" means a Board constituted under these rules;(c)"Committee" means a committee constituted under these rules;(d)"Format" means forms appended to these rules;(e)"Market Value Guidelines" means the set of values of immovable properties in different villages, Municipalities. Corporations and other local areas in the state, arrived at by the respective committees from time to time in terms of these rules;(f)"Registering Officer" means the registering officer appointed under the Registration Act, 1908 (No. XVI of 1908).
