Section 9(1) in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998
(1)Notwithstanding anything contained in these Rules, the Commissioner and Inspector General of Registration and Stamps may order for a special revision of Market Value Guidelines in any specified area under the following circumstances leading to sudden appreciation of land values:(a)Setting up of an Industry or group of Industries or Infrastructural projects.(b)Development of large scale housing projects.(c)Development of Ayacut under irrigation projects.(d)Any other special circumstances having an impact on the values of immovable property in any specified area.
