(1)If the registering officer appointed under the Registration Act, 1908 (Central Act XVI of 1908) while registering [any instrument of,-(a)Conveyance [section 2(1)(d) ];(b)Gift [Article 28(a)];(c)Exchange of property (Article 26);(d)Settlement (Article 48-A(i))(e)Reconstitution of Partnership (Article 40-B (a) );(f)Dissolution of partnership (Article 40-C (a) );(g)An agreement to sell covered under sub-clause (i) of clause (e) of Article 5;(h)[ a lease covered under item [(vi)] of Article 30;](i)A power of Attorney covered [under clause (e), clause (ea) and clause (eb)] [Substituted by Act 9 of 2009 w.e.f..1.4.2009] of Article 41;(j)Release [(Article 45-(a)] [Substituted by Act 7 of 2007 w.e.f. 1.4.2007];(k)Conveyance under a decree or final order of any Civil Court has reason to believe] having regard to the estimated market value published by the Committee constituted under section 45B, if any or otherwise, that the market value of the property which is the subject matter of such instrument has not been truly set forth, he shall after arriving at the estimated market value, communicate the same to the parties and unless the parties pay the duty on the basis of such valuation, shall keep pending the process of registration and refer the matter along with a copy of such instrument to the Deputy Commissioner for determination of the market value of property and the proper duty payable thereon.](l)[ Agreement [Article 5(f)] [Inserted by Act 7 of 2007 w.e.f. 1.4.2007](m)Award [Article 11(a)](n)Trust [Article 54 (A) (iii)](o)[ Transferable Development Rights [ Article 20(7)] [Inserted by Act 8 of 2010 w.e.f.1.4.2010].]
