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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(mm) in Karnataka Stamp Act, 1957

(mm)[ "market value" in relation to any property, which is the subject matter of an instrument, means the price which such property would have fetched, in the opinion of the Deputy Commissioner or the Appellate Authority or the Chief Controlling Revenue Authority if sold in open market on the date of execution of such instrument or the consideration stated in the instrument whichever is higher: [Substituted by Act 8 of 2003 w.e.f. 1.4.2003]