(1)Where any property has been contracted to be sold for one consideration for the whole, and is conveyed to the purchaser in separate parts by different instruments, the [market value] [These words were substituted for the words 'consideration' by Maharashtra 16 of 1979, Section 5(a) (w.e.f. 4-7-1980).] shall be apportioned in such manner as the parties think fit, provided that a distinct [market value] [These words were substituted for the words 'consideration' by Maharashtra 16 of 1979, Section 5(a) (w.e.f. 4-7-1980).] for each separate part is set forth in the conveyance relating thereto, and such conveyance shall be chargeable with ad valorem duty in respect of such distinct [market value] [These words were substituted for the words 'consideration' by Maharashtra 16 of 1979, Section 5(a) (w.e.f. 4-7-1980).].
