Section 12 in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
12. Order in appeal.
- After considering all the evidence adduced and representations made on behalf of the appellant and the Collector and examining the records of the case, the Appellate Authority shall decide whether or not the market value of the properties as determined in the order of the Collector under sub-section (2) or sub-section (3) of Section 47-A of the Act is correct. In case, the Appellate Authority does not accept the market value of the properties determined by the Collector, it shall determine the correct market value of the properties and the duty payable on the instrument. The Appellate Authority shall embody its decision and the reasons therefor in an order communicate it to the appellant the Collector and the Registering Officer concerned.
