Section 5 in Bihar Instruments Valuation Rules, 1991
5.
Procedure for the fixation of minimum value. -(i)The District Collector shall obtain from the concerned Registering Officers the figures relating to the highest value of conveyances of every category of land/property situated within each Halka of all circles and ward of notified area/Municipality/Corporation Registered/presented in the preceding financial year.(ii)The highest value on which a deed of conveyance of land/property of an area was registered/presented for registration in the preceding financial year would be deemed to be the minimum value of land/ property of that area:Provided that, if no conveyance of land/property of any area was made in the preceding financial year, the Collector shall obtain from the concerned Registering Officer the registration figure of conveyance made in adjoining areas.
