Whereas, the Government of Maharashtra is
satisfied that the circumstances exist which render it necessary to take
immediate action further to amend the Maharashtra Stamp (Determination of True
Market Value of Property) Rules, 1995, and to dispense with the condition of
previous publication thereof under the proviso to sub-section (3) of section 69
of the Maharashtra Stamp Act (LX of 1958) (hereinafter referred to as "the
said Act"); Now, therefore, in exercise of the powers
conferred by sub-section (1) and clause (d) of subsection (2) read with the
proviso to sub-section (3) of section 69 of the said Act, and of all other
powers enabling it in that behalf, the Government of Maharashtra hereby makes
the following rules further to amend The Maharashtra Stamp (Determination of
True Market Value of Property) Rules, 1995, namely: (1)
These
rules may be called The Maharashtra Stamp (Determination of True Market Value
of Property) (1st Amendment) Rules, 2017. (2)
In
rule 2 of the Maharashtra Stamp (Determination of True Market Value of
Property) Rules, 1995, (hereinafter referred to as "the principal
Rules"), in sub-rule (1) after clause (f), the following clause shall be
inserted, namely:- "(f)
"Valuation Guidelines" means the guidelines issued by the Cheif
Controlling Revenue Authority from time to time for determination of the Market
Value of a property on the basis of Annual Statement of Rates;". (3)
In
rule 4 of the principal Rules, (i)
in
sub-rule (2), after the words "established principles of valuation",
the words "Valuation Guidelines, if any" shall be inserted; (ii)
in
sub-rule (3), after the words and bracket "annual statement of
rates", the words "along with valuation Guidelines" shall be
inserted; (iii)
in
sub-rule (5), after the words "within his jurisdiction", the words
"along with Valuation Guidelines isssued from time to time therefor"
shall be inserted; (iv)
in
sub-rule (6), for the words "as the case may be, from the above statement
and if he finds the market value as stated in the instrument, less than the
minimum value, prescribed by the statement", the words "as the case
may be, determined in accordance with the above statement and Valuation
Guidelines issued from time to time and if he finds the market value as stated
in the instrument, less than the market value, determined as above" shall
be substituted.MAHARASHTRA STAMP (DETERMINATION OF TRUE
MARKET VALUE OF PROPERTY) (1ST AMENDMENT) RULES, 2017
PREAMBLE