Section 9(1) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
(1)Every appeal under [***] [Omitted by Notification No. F-10/66/2003/CT (R)/V (81), dated 28-8-2003] or (5) of Section 17-A of the Act shall contain the following particulars namely :-(a)full name, fathers name or husbands name, occupation and address of the appellant;(b)full name, fathers name or husbands name, occupation and address of every person executing the instrument;(c)full name, fathers name or husbands name, occupation and address of every person claiming under the instrument;(d)date and nature of the instrument;(e)registration under, date of registration and name of office where the instrument was registered;(f)name of town or village in which the property is situated together with the name of the tehsil and the registration sub-districts;(g)number and date of the Collectors order which is appealed against, [***] [Omitted by Notification No. F-10/66/2003/CT (R)/V (81), dated 28-8-2003](h)market value of the property as set forth in the instrument;(i)market value of the property as determined by the Collector.
