Section 3B in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
3B.
Market value of property which is subject matter of conveyance by or on behalf of the Central Government or the State Government or Semi-Government Organisation or any Government Undertaking or any Local Body shall be the value shown in the instrument.[Provided that any instrument, which is executed in respect of immovable property by or on behalf of the Central Government or the State Government or Semi-Government Organisation or Government Undertaking, shall be registered within the period of 6 months from the date of full payment of amount mentioned in the instrument and if the owner of the property fails to register the instrument, the principle of prevalent market value shall be applicable in the registration of the instrument.] [Inserted by Notification No. F-10/39/2001/C.T. (R)/K dated 3-5-2001.]
