(2)[Where whole of the property contracted to be purchased] [These words were substituted for the words 'where property contracted to be purchased for one consideration for the whole' by the Gujarat 21 of 1982, section 11 (2) (a) w.e.f. dated 01-04-1982.] by two or more persons jointly, or by any person for himself and others or wholly for others, is conveyed in parts by separate instruments to the persons, by or for whom the same was purchased, [***] [The words 'for distinct part of the consideration' were deleted, by Gujarat 21 of 1982, section 11(2) (b).], the conveyance of each separate part shall be chargeable with ad valorem duty [in respect of the market value of such part of the property] [These words were substituted for the words 'in respect of the distinct part of the consideration therein specified', by Gujarat 21 of 1982, section 11(2) (c).].
