Section 11 in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000
11. The Authority competent for rectification of anomalies.
- If any representation is received from parties aggrieved by the rates shown in the Market Value Guideline or if any officer of the department notice anomaly, the issue shall be referred to the committee specified in sub-rule (1) of Rule 4 and such committee shall send proposals to Inspector General of Registration for rectifying the anomaly by revision.
