Section 3 in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998
3. Definitions:
- In these rules, unless the context otherwise, requires:(a)"Act" means the Indian Stamp Act, 1899 (Act No. 2 of 1899);(b)"Committee" means a committee constituted under these Rules;(c)"Format" means appended to these Rules;(d)"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 and incorporated in the registers prescribed.(e)"Registering Officer" means the Registering Officer appointed under the Indian Registration Act, 1908 (Central Act XVI of 1908).
