RADHIKA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel appearing for the State.

(2.) THE petitioner is aggrieved by the order dated 3.12.2001 by which the valuation of his lands purchased by him have been redetermined under Section 47A of the Indian Stamp Act as amended in its application to Bihar, requiring him to pay up the balance value of the undervalued instrument presented for registration.

(3.) THE Respondents in support of the compliance with statutory provisions relied upon Annexure -A to the counter affidavit.