Section 3A in Indian Stamp Act (Madhya Pradesh Prevention of Undervaluation of Instruments) Rules, 1975
3A. [ Assessment of market rent of the lease executed by or on behalf of the State Government or any undertaking of the State Government. [Inserted by Notification No. 13-4-1-97-CT-V, dated 31-7-2000.]
- In case of any property which is subject-matter of a lease by the State Government or any undertaking of the State Government, the market rent would be the average annual rent and the market value shall be the amount or value of such fine, or premium or advance as set forth in the instrument.][3B. Market value of any property, which is subject-matter of conveyance by or on behalf of the Central Government or the State Government, shall be the value shown in the instrument.] [Substituted by M.P. Notification No. (45) B-4-5-2005-2-V, dated 29-11-2005.]
