(3)for section 28C the following section shall be substituted, namely:—“28C. Valuation of buildings other than Flats/Apartments.—Notwithstanding anything contained in this Act or the rules made thereunder, an instrument transferring building other than flat/apartment, chargeable with ad valorem duty, the valuation of the building shall be determined as per plinth area rate method by applying plinth area rates published by Central Public Works Department from time to time in such manner as may be prescribed by rules. The registering officer, while registering the instrument, shall ensure that the value or consideration of the building set forth in instrument is not less than the value assessed accordingly.”.
