(5)[ Where a sub-purchaser takes an actual conveyance of the interest of the person immediately selling to him, which is chargeable with ad valorem duty in respect of the market value of the property which is the subject matter of the conveyance and is duly stamped accordingly, any conveyance to be made afterwards to him in respect of the same property by the original seller shall be chargeable with a duty equal to that which would be chargeable on a conveyance for the market value of the property which is the subject matter of the conveyance or where such duty exceeds [fifty rupees] [Sub-section (5) was substituted for the original by Maharashtra 16 of 1979, Section 5(e) (w.e.f. 4.7.1980).] with a duty of [fifty rupees] [These words were substituted for the words 'seven rupees and fifty paise' by Maharashtra 27 of 1985, Section 15(b), (w.e.f. 10-12-1985).].](E)Duty by whom payable
