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[Cites 0, Cited by 4] [Section 45A] [Entire Act]

State of Kerala - Subsection

Section 45A(1) in Kerala Stamp Act, 1959

(1)Notwithstanding anything contained in this Act, the registering offi cer shall, while registering an instrument transferring any land, other than an instrument of partition, settlement or gift among the members of a family, chargeable with duty verify whether the value of land or the consideration set forth in the instrument is the fair value of that land.