(5)The Collector of the District, may, suo motu or on receipt of information from any source, within [ten years] [These words were substituted for the words 'eight years' by Maharashtra Tax Laws (Levy, Amendment and Validation) Act, 30 of 1997, Section 3(d) (w.e.r. 15.5.1997).] from the date of registration of any instrument referred to in sub-section (1), (not being the instrument upon which an endorsement has been made under section 32 or the instrument or the instruments in respect of which the proper duty has been determined by him under sub-section (4) or an instrument executed before the 4th July 1980), call for the true copy or an abstract of the instrument from the registering officer and examine it for the purpose of satisfying himself as to the correctness of the market value of the immovable property which is the subject matter of such instrument and the duty payable thereon; and if, after such examination, he has reason to believe that the market value of such property has not been truly and fully set forth in the instrument he shall proceed as provided in sub-section (4).
