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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(1)(a) in The Stamp Act, 1977 (1920 A. D.)

(a)when any instrument so impounded or received by the Collector relates to a transaction of immovable property and on which the stamp duty is chargeable on the basis of market value of the subject matter property, the Collector shall for the purpose of assessing proper stamp duty payable thereon, determine the market value of such property by following the procedure as prescribed by rules made by the State Government in this behalf;