(6)[ It shall be lawful for the Chief Controlling Revenue Authority or the Collector of the District to transfer to any other Officer, any reference received by the Collector of the District under this section, for disposal in accordance with the Bombay Stamp (Determination of True Market Value of Property) Rules, 1995.] [[Sub-section (6) was substituted by Maharashtra Tax Laws (Levy, Amendment and Validation) Act, 30 of 1997, Section 3(e), (w.e.f. 15.5.1997). Prior to substitution sub-section (6) which was inserted by Maharashtra 18 of 1989, w.e.f. 1.12.1989 read as under:-
