(6)If after hearing the objections, if any, and after taking into account all the relevant material on record, the competent authority is satisfied that,-(a)the immovable property to which the proceedings relate is of i fair market value exceeding [one hundred thousand rupees] [ Substituted by Act 21 of 1984, Section 26, for " twenty-five thousand rupees" (w.e.f. 1.6.1984).];(b)the fair market value of such property exceeds the apparent consideration therefor by more than fifteen per cent. of such apparent consideration; and(c)the consideration for such transfer as agreed to between the parties has not been truly stated in the instrument of transfer with such object as is referred to in clause (a) or clause (b) of sub-section (1) of section 269-C, he may, after obtaining the approval of the Commissioner, make an order for the acquisition of the property under this Chapter.Explanation. - In this sub-section "Commissioner", in relation to a competent authority, means such Commissioner as the Board may, by general or special order in writing, specify in this behalf.
