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FORM O 3
[See rule 8D]
Report of valuation of coffee, tea, rubber and cardamom plantations
ALL QUESTION TO BE ANSWERED BY THE REGISTERED VALUER.
IF ANY PARTICULAR QUESTION DOES NOT APPLY TO THE PROPERTY UNER VALUATION, HE MAYINDICATE SO. IF THE SPACE PORVIDED NOT SUFFICIENT, DETAILS MAY BE ATTACHED ON SEPARTE SHEETS
Name of registered valuer
Registration No.
1. Purpose for which valuation is made
2. Date as on which valuation is made
3. Name of the owner(s) of the plantation
4. If the plantation is under joint ownership/co-ownership, share of each owner: Are the share undivided?
5. Particulars of the plantation
Sl. No. Type of plantaion (i.e. whether coffee, tea, rubber or cardamon) Survey No.(s) of plantaion (s) Village, tehsil and dustrict in which situated Area of the plantation (in hectares) Classification of the plantation (s) as given in the land revenue records . Annual land revenue, if any
(1) (1) (1) (1) (1) (1) (1)
6. Special features Plantation such as nature of the soil, slope of the land, annual rainfall, area under bearing, age of the plants or bushes, value of the crops raised during the past three years, etc.
7. Any comparable case of the sale relied upon :
8. Valu of Plantation[here the registered valuer should discuss in details his approch to the valuation of the plantation and indicate how the value has been arrived at
9. I hereby declare that__
(a) the information furnished above is true and correct to the best of my knowledge and belief;
(b) I have no direct or indirect interest in the plantation valued;
(c) I have personally inspected the plantation(s) and I have exemined the revenue records of village/tehsil
Date
Place:
Signature of registered value
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FORM O 3
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