Section 4(6) in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998
(6)Director of Town Planning.Convenor:- (i) [Joint Inspector General of Registration and Stamps] [Substituted for the words "Additional Inspector General of Registration and Stamps" by G.O.Ms. No. 758, Rev. (Reg-I) Dated 28.10.1999.]O/o. the Commissioner and Inspector General of Registration and Stamps.(ii)The following shall be the terms of reference of the Committee:(a)to evolve guidelines for fixation of market values in respect of different categories of land like agricultural land, Urban Land, Industrial Area, Mining, Plantation, commercial, non¬agricultural land etc.(b)to collect information in connection with achieving the above objective.(c)to undertake tours within the State as may be required for evolving the Guidelines.(iii)The Central Valuation Advisory Committee shall consult the following organisations, registered bodies for obtaining their opinion on the growth rate, market conditions, elasticity of demand and other factors relevant for evolving general guidelines for the revision:
