(3)[ The market value of the property for purpose of stamp duty under the Act shall be determined by such authority and in such manner as may be prescribed under rules made by the Government.] [Substituted by Act No. XII of 2011, dated 25th April, 2011.][* * *] [Omitted sub-section (4) 'Where the Collector acting under sub-sections (1) and (2) has reason to believe that the market value of the property, which is the subject matter of instrument received by him for adjudication, has not been truly set forth therein, he shall, for the purposes of assessing the stamp duty determine the true market value of such property as laid down in the rules formulated for the purpose by the Government.' by Act No. XII of 2011, dated 25th April, 2011.]
