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New Circle Rates of National Capital Territory of Delhi


  New Circle Rates of National Capital Territory of Delhi

Published vide Notification No. F. 1 (152)/Regn.Br./Div.Coin./HQ/2011/919, dated. 15-11-2011

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Effective from 16th November, 2011.

Notification No. F. 1 (152)/Regn.Br./Div.Coin./HQ/2011/919, dated. 15-11-2011 - In exercise of the powers conferred by Section 27 and Section 47-A of the Indian Stamp Act, 1899 (2 of 1899) as in force in Delhi and in pursuance of the provisions of Rule 4 of the Delhi Stamp (Prevention of Under-valuation of Instruments) Rules, 2007, read with the Ministry of Home Affairs, Government of India Notification S.O. 2709 (No. 41/2/66-Delhi), dated the 7th September, 1966, and in supersession of this Government's Notification No. 1 (281)/Regn.Br./ HQ/Div.Com./09/45, dated 4.2.2011, the Lt. Governor of the National Capital Territory of Delhi, hereby revises and notifies, the minimum rates (circle rates) for valuation of lands and immovable properties in Delhi for the purposes and intent of the said Act and the rules made thereunder, as specified in Annexure I to this notification.

  1. The above rates shall be taken into consideration for registration of instruments relating, to land and immovable properties in Delhi by all the Registering Authorities under the provisions of the Indian Stamp Act, 1899 (2 of 1899) at the time of registration of instruments under tire provisions of the Registration Act, 1908 (16 of 1908), having jurisdiction on the transaction placed before them for registration, under the provisions of the Indian Stamp Act, 1899 (2 of 1899), as in force in Delhi.

These revised rates shall come into force with effect from 16.11.2011.

Annexure-I

Minimum rates (Circle Rates) for valuation of land and properties for the purposes of registration under the Registration Act, 1908 in Delhi:-

  1. Minimum land rates for residential use :-
Category of locality Minimum rate for valuation of land for residential use (in Rs. per sq. mtr.)
A 2,15,000
B 1,36,400
C 1,09,200
D 87200
E 47840
F 38640
G 31510
H 15870
  1. Minimum land rates for Commercial, Industrial and other uses:-

The following multiplicative use factors shall be employed to the above minimum land rates for residential use while calculating the cost of land under different uses:-

[Use] Residential Public purpose e.g. Government Schools, Hospitals etc. Public utility e.g. Private Schools, Colleges, Hospitals Industrial Commercial
Factor 1 1 2 2 3
  1. Minimum rates for cost of construction :-

3.1 The base unit rate of cost of construction will be :

Category of the locality Minimum rate of construction for residential use (in Rs. per sq. mtr.)
(1) (2)
A 14960
B 11870
C 9500
D 7600
E 6410
F 5600
G 4750
H 2370

3.2 The following multiplicative, factors shall be employed to the minimum cost of construction for taking into consideration age of structures :-

Year of Completion Prior to 1960 1960- 69 1970- 79 1980- 89 1990- 2000 2000 onwards
Age factor 0.5 0.6 0.7 0.8 0.9 1.0

3.3 The following multiplicative factors to the above minimum cost of construction for different types of structures shall be considered only for colonies in 'G' and 'H' Categories : -

Structure type Pucca Semi-pucca Katcha
Multiplicative factor 1 0.75 0.5
  1. Minimum rates for built-up flats:-
Category of flat depending on Plinth and Area (sq. mtrs.) Minimum Built-up rate (in Rs. Per Sq. mtr.) for DDA Colonies/Co-operative and Group Housing Societies/ Flats by private builders Multiplicative factors for Private Colonies
Up to 30 Sq. mtr. Rs. 34,400/- 1.10
Above 30 and upto 50 sq. mtr. Rs. 37,200/- 1.15
Above 50 and upto 100 sq. mtr. Rs. 45,200/- 1.20
Above 100 sq. mtrs. Rs. 52,000/- 1.25

4.1 For flats in buildings having more than four storeys, a uniform rate per sq. mtr. of Rs. 60,000/- will be taken as the minimum value of built-up rate for DDA/Co-operative/Group Housing Socieities in place of existing rates of Rs. 30,000/- per sq. mtr. by making 100% increase. For multi-storyed flats by private builders, a multiplicative factor of 1.25 shall be employed.

4.2 Where part plinth area, say one floor, of an independent property other than a flat is sold, the relevant minimum land cost may be taken for the proportionate plinth area sold, and minimum cost of construction applied on the plinth area sold.

 

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