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[Cites 0, Cited by 0] [Section 45A(1)] [Section 45A] [Entire Act]

State of Karnataka - Subsection

Section 45A(1)(k) in Karnataka Stamp Act, 1957

(k)Conveyance under a decree or final order of any Civil Court has reason to believe] having regard to the estimated market value published by the Committee constituted under section 45B, if any or otherwise, that the market value of the property which is the subject matter of such instrument has not been truly set forth, he shall after arriving at the estimated market value, communicate the same to the parties and unless the parties pay the duty on the basis of such valuation, shall keep pending the process of registration and refer the matter along with a copy of such instrument to the Deputy Commissioner for determination of the market value of property and the proper duty payable thereon.]