23. [Reference to Collector of instruments for determination of Market Value. [Substituted vide Revenue Department Notification No. 15244/Dated 11.2.1988.]
- If the Registering Officer while registering any instrument of conveyance, exchange, gift, partition or settlement has reasons to believe that the market value of the property has not been correctly set forth in the instrument, [as per the market value guidelines under Clause (j) of Rule 2] he may, after registering the instrument, refer the same to the Collector for determination of the market value and duty payable thereon, while referring the document to the Collector, the fact and circumstances that prompted the Registering Officer to come to the belief that property, has been undervalued shall be fully and clearly stated.]
