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State of Madhya Pradesh - Section

Section 13 in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000

13. Transitional Provision.

- Till the Market Value Guidelines are issued for the first time by the committee, constituted under these rules, the Market Value Guidelines shall be prepared by the sub-registrar of the concerned Sub-District for the purpose of making reference to the Collector under sub-section (1) of Section 47-A of the Indian Stamp Act. 1899.Form I[See Rule 7]Market Value Guidelines of Urban Plots
Name of City Ward No. Name of Mohalla/Colony/ Society/Street Value of Plot per Sq. meter
  Residential Commercial
(1) (2) (3) (4) (5)
 
Notes. - 1. Provision for small pieces of agricultural land in urban areas-
(i)When area is more than 0.15 hectare but less than or equal to 0.20 hectare.
(ii)When area is more than 0.1 hectare but less than or equal to 0.15 hectare.
(iii)When area is more than 0.05 hectare but less than or equal to 0.1 hectare.
(iv)When area is less than 0.05 hectare.