28. Facts affecting duty to be set forth in instrument.
- [(1)] [Re-numbered by Act 17 of 1966 w.e.f. 15.11.1966] The consideration (if any) and all other facts and circumstances affecting the chargeability of any instrument with duty, or the amount of the duty with which it is chargeable, shall be fully and truly set forth therein.(2)[ In the case of instruments relating to immovable property chargeable with an ad valorem duty on the value of the property, and not on the value set forth, the instrument shall fully and truly set forth the annual land revenue in the case of revenue paying land, the annual rental or gross assets, if any, in the case of other immovable property, the local rates, municipal or other taxes, if any, to which such property may be subject, and any other particulars which may be prescribed by rules made under this Act.] [Inserted by Act 17 of 1966 w.e.f. 15.11.1966](3)[ In the areas where section 45A is in force, the instruments referred to in the said section shall fully and truly set forth the market value of the property which is the subject matter of the instrument and such other particulars as the State Government may by rules prescribe.] [Inserted by Act 12 of 1975 w.e.f. 1.5.1975]
