Section 4 in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007
4. Notification of minimum rates for valuation of land by the Government.
(1)(a)The Government may, from time to time, notify the minimum rates for valuation of land through a notification in the official Gazette, for various districts/areas forming part of the district, on recommendation of Deputy Commissioner concerned or otherwise which shall be effective from the date of the publication of the notification in the official Gazette or as specified in the notification.(b)Before notifying these rates, the Government may, at its discretion, place these rates in the public domain for a period of fifteen days for inviting objections/suggestions thereon, and take a decision on the objections/suggestions so received.(c)Any 'instrument setting forth the market value of the land described in such instrument below such valuation shall be referred by the Registering Officer to the Collector as provided hereinbelow.(2)As far as possible, once in two years in the month of April, the Deputy Commissioner of each District shall undertake the exercise of valuation of the following categories of immovable properties, in consultation with MCD, NDMC, Cantonment Board, DDA, L & DO, etc. (as appropriate),and such other land owning authorities of the Government of India and the Government of National Capital Territory of Delhi, namely:-(A)In case of immovable properties (land rates)(a)in rural areas-(i)Agricultural(ii)Commercial(iii)Residential(iv)Industrial(b)in urban areas-(i)Agricultural(ii)Commercial(iii)Residential(iv)Industrial(B)Rates of construction in flats and buildings (fully built/semi-built), on above categories of immovable properties.(3)The valuation so fixed by the Government shall act as guide/indicator for the purposes of assessing the duty chargeable on the value or the consideration of any immovable property."
