Transactions valued below minimum circle rate to be registered
Property
The Delhi High Court disposed of petitions against a government order purporting to take away the Registering Officer’s discretion to register property transactions wherein consideration mentioned in the transfer deed is lower than the circle rate. It directed that such below-minimum-value transactions be registered regardless, with notice of the same given to the parties, pursuant to which Collector of Stamps would determine valuation or consideration.
Relevant : Section 47 Indian Stamp Act, 1899 Act
Tags : STAMP ACT MINIMUM CIRCLE VALUE TRANSACTION VALUE
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