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[Cites 0, Cited by 9] [Section 45A] [Entire Act]

State of Kerala - Subsection

Section 45A(3) in Kerala Stamp Act, 1959

(3)Where, on verification the registering officer finds that the value of the land or the consideration set forth in the instrument is less than the fair value of the land fixed under section 28A, he shall, by order, direct the payment of proper stamp duty on the fair value of the land fixed under section 28A within a period of seven days from the date of the order and on payment of the deficit stamp duty, the instrument shall be duly registered.