Section 4(1) in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007
(1)(a)The Government may, from time to time, notify the minimum rates for valuation of land through a notification in the official Gazette, for various districts/areas forming part of the district, on recommendation of Deputy Commissioner concerned or otherwise which shall be effective from the date of the publication of the notification in the official Gazette or as specified in the notification.(b)Before notifying these rates, the Government may, at its discretion, place these rates in the public domain for a period of fifteen days for inviting objections/suggestions thereon, and take a decision on the objections/suggestions so received.(c)Any 'instrument setting forth the market value of the land described in such instrument below such valuation shall be referred by the Registering Officer to the Collector as provided hereinbelow.
