(9)In any proceedings under this Chapter in respect of any immovable property, no objection shall be entertained on the ground that although the apparent consideration for the property is less than the fair market value of the property on the [date of the execution of the instrument of transfer or where such property is of the nature referred to in sub-clause (ii) of clause (e) of section 269-A on the date of the transfer] [ Substituted by Act 22 of 1981, Section 6, for " date of execution of the instrument of transfer" (w.e.f. 1.7.1982).], the consideration as agreed to between the parties has been truly stated in the instrument of transfer because such consideration was agreed to having regard to the price that such property would have ordinarily fetched [on such transfer in the open market on the date of the conclusion of the agreement to transfer the property,] [ Substituted by Act 22 of 1981, Section 6, for " on sale in the open market on the date of the conclusion of the agreement to sell the property" (w.e.f. 1.7.1982).] except where such agreement has been registered under the Registration Act, 1908 (16 of 1908).
