Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Stamp (Amendment) Rules, 2009 [08 July 2009] CONTENTS 1. Short title, extent and commencement 2. Amendment of rule 58 Rajasthan Stamp (Amendment) Rules, 2009 [08 July 2009] 1. Short title, extent and commencement :- (1) These rules may be called the Rajasthan Stamp (Amendment) Rules, 2009. (2) They extend to the whole of the State of Rajasthan. (3) They shall come into force with immediate effect. 2. Amendment of rule 58 :- The exiting sub-rule (2) of rule 58 of the Rajasthan Stamp Rules, 2004 shall be substituted by the following, namely:- "(2) If the rates of land recommended by the District Level Committee are not revised within one year from the date of such recommendation or if the market value of land in any area has substantially increased or decreased, the State Government may, suo-motu, or on a reference made by the Inspector General of Stamps, re-determine by order the rates of the land in such areas either considering the factors reflecting such increase or decrease itself or on the basis of the recommendations made by a committee consisting of Secretary Finance (Revenue) as chairman and Inspector General of Stamps, Dy. Secretary Finance (Tax), Collector of concerned District and a Public Representative of that District nominated by the Government as Member, constituted for the purpose. The rates so determined shall be the basis of assessment of the market value of land with effect from the date specified in such order and be valid until the District Level Committee revises the rates so determined." [F. 12(84)FD/Tax/2009-34] By Order of the Governor, S.S. Rajawat, Deputy Secretary to Government.