Section 34(6) in The Registration Act, 1977 (1920 A.D.)
(6)[ No document shall he registered under this Act unless the registering officer is satisfied that the market value of the property, which is the subject matter of the instrument received by him for registration has been truly set forth therein and is not less than true market value of such property as determined in accordance with the provisions of the Stamp Act, Samvat 1977 and the rules framed thereunder.] [Added by Act III of 2006.]
