(4)Where a person having contracted for the purchase of any property but not having obtained a conveyance thereof contracts to sell the whole or any part thereof, to any other person, or persons, and the property is in consequence conveyed by the original seller to different persons in parts the conveyance of each part sold to a sub-purchaser shall be chargeable with ad valorem duty [in respect only of the market value of the part sold to the sub-purchaser, without regard to the amount of the market value of the property conveyed by the original seller, and the conveyance of the residue (if any) of such property to the original purchaser shall be chargeable with ad valorem duty in respect of the market value of such residue:] [This portion was substituted for the portion begiffning with words 'in respect only of the consideration paid by the such sub-purchaser' and ending with the words 'considerations paid by the sub-purchaser by Maharashtra 16 of 1979, Section 5(d) (w.e.f. 4.7.1980).]Provided that notwithstanding anything contained in Article 25 of Schedule I the duty on such last mentioned conveyance shall in no case be less than [ten rupees] [These words were substituted for the words 'three rupees' by Maharashtra 27 of 1985, Section 15(a) (w.e.f. 10.12.1985).].
