(2)Where property contracted to be purchased for one consideration for the whole, by two or more persons jointly, or by any person for himself and others, or wholly for others, is conveyed in parts by separate instruments of the persons, by or for whom the same was purchased, for distinct parts of the consideration, the conveyance of each separate part shall be chargeable with ad valorem duty in respect of the distinct part [in respect of the market value of such part of the property] [These words were substituted for the words 'of the consideration therein specified' by Maharashtra 16 of 1979, Section 5(a) (w.e.f. 4-7-1980).].
