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(b) after sLtb-sectionf?.;. the lollowing sub section shsi: S^ ..rset-te'l. .:,:rnc"/:-
2.(1)ln the Indian Stamp ^^cf. Hififi ('• of 1899) as in force in the ffuii, uml' '.apiUs! Territory of Delhi (hi;icin;ilhM id, nodlc as "the principal Act"), in section 27,- j (a) in sub-section (1), alter Ihe words and I brackets "the consideration (if any)".
I the words "and the ni^kot value" shall be inserted; ~•—••
Amendment of
section 27.
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1 .(1) This Act may be called tl ie Indian Stamp (Delhi Second Amendment! Act. 2001.
(2)It extends to the whole cf ll-.c N^lional Capital Territory c: ^elhi.
(3)It shaii be desmsJ tr. ita-i. c.vr,.: ••... force on the Thirtv ^irst dav cf ^o"
2001.
' Short title, extent and commencement. ^J3E it enacted by the Legislative Assembly cf ihe National Capital Territory
"of Delhi in the Fifty-second Year of the Republic cf India as follows:-
.10 be published in Part TV of DelAi Cassette, E^tt raordinary.' Government of National Capital Territory of Delhi, (Department of Lajf^Jtistioe & Legislative Affairs)', 8th Level,-10'Wing.Delhi Secretariat,! .P.Estate;
New Pelhi-110002.
Dated 2nd November, 2 00)
Ihe fbH.ov.ir? Act of Legislative Asse^bly of the tJatior.al iepital Territory of Delhi received the ascent of the "^-re^ident cf India on the 2nd November',2001 and is hereby publish.;^ Lot general information -
Ihe Indian Stamp (Delhi Second Amendment ) Act, 2C01 (Delhi Act N^; 12 of 2001).—-~~
(As passed by the Legislative Assembly of the National Capital Territory of Delhi on the 26th September, 2001).^-^_^
AN
ACT
^urther to amend the Indian Stamp Act, :|n"y in its application to the National Capital Territory of Delhi.
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47A. (1) If the Registering Officer, whiiu registering any instrument transferring any property, has reason to believe that the value of the property or the consideration, as the case may be, has not been truly set forth in the instrument, he may, after registering such instrument, refer the same to the Collector for determination of the value or consideration, as the case may be, and the proper duty payable thereon. (2)On receipt of z nfs-snce under suv- section(1), the Collector shall, after giving the parties a reasonable opportunity cf being heard and after holding an enquiry in such manner as may be prescribed by rules made under this Ac-,, by crdiy determine the 'vsiue cf th^ uroi. .rty or the consideration eno the outy - . ,"sa
(3)The Collector may, suo n-.otu within too years from the cats of registration of any instrument not already referred to him under sub-section (1), cull for ar.ci exsmirv. 'h^ instrument fcr the p^p ^se o^ sctisfy^-g himself as to the correctness of its value or coraiderslior:. a.. :'2 c^e may be, and the duty payable thereon, and if after suet examination, he has r^ason to believe the.
"{3) In the case cf irr^^rrrK.T.s rcisling !o land, chargeable wi:h ad valorem duty, the Government may notify minimum rates for valuation or iand.".
3. In the Princi-xiAct. aft^r s^ction 47, the following section cha!! he inserter), insertion of new
section 47A.
"instruments under valued how to be dealt with.
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' /•', the value or consideration has not been ;.. ruly set forth, in the instrument, he may determine the value or consideration and \ '. •the ditty aforesaid in accordance v/ith the procedure provided for in sub-section (2), rand the deficient amount of duty, if any, v' •shall be payable the person liable to pay the duty and, on the payment of such duty, the Collector shall endorse a certificate of
•.such payment on the instrument under his '- • :seal and signature.
>'• '' "(4) Any, person aggrieved by an order of the Collector under sub-section (2) or sub section (3) may appeal to the District Court within whose jurisdiction the property transferred is situated.
(5)An appeal under sub-section (4) shall be filed'within thirty days of the date of the order sought to be appealed against. (6)The Disiridt Court shall hea>-and
. • ... dispose of the appeal in such manner as may be prescribed by rules under this Act. Explanation. - For the purpose of this section, value of-any property shall be estimated to be the price which in the opinion of the Collector or the appellate authority, as the case may be, such property would have fetched, if sold in the open market on the date of execution of the :instrument relating to the transfer of such V.1 -property".
Repeal and savings 4.(1) The Indian Stamp (Delhi Second Amendment) Ordinance, 2001 (1 of 2001) is hereby repealed.
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Delhi S.ehiU. rtRi:
Under
Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act.
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