(4)The Collector may for the purpose of enquiry-(i)Look into corresponding rates as recommended by the District Level Committee and the rates approved by the Inspector General of stamps.(ii)Call for any information or record from any public office, officer or authority under the Government or the Local Authority.(iii)examine and record statement of any member of the public, officer or authority under the Government or the Local Authority:(iv)inspect the property after due notice to the parties concerned.
