Section 6 in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007
6. Reference to Collector on instruments undervalued.
- The Registering Officer, while referring the document to the Collector under sub-section (1) of Section 47-A of the Act, shall state clearly the facts and circumstances that prompted the Registering Officer to come to the belief that the property or the consideration, as the case may be, has been undervalued.
