(2)In the case of instruments relating to immoveable property chargeable with an ad valorem duty on the market value of the property, and not on the value set forth, the instrument shall fully and truly setforth the annual land revenue, the annual rental or gross assets, as the case may be, the local rates, municipal or other taxes, if any, to which such property is subject to and any other particulars which may be prescribed by rules made under this Act.
