Section 38A in Haryana Urban Development Authority Act, 1977
38A. Registration of independent residential floor.
(1)The registration of independent residential floors for the purpose of transfer, sale, gift, exchange or lease in perpetuity of plots allotted by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], shall be permitted as independent dwelling unit :Provided that no sub-division of land under the residential dwelling unit shall be permitted and the registration shall be limited to only one dwelling unit on each floor.(2)The purchaser of floor desiring registration under sub-section (1) shall be liable to pay a duty, as notified by the State Government, from time to time, which shall not be less than one per centum and more than three per centum, in addition to the stamp duly payable under the Indian Stamp Act, 1899, as applicable in the State of Haryana.(3)The said duty shall be collected by the Registrar or Sub- Registrar in the shape of non-judicial stamp paper at the time of registration of the document and intimation thereof shall be sent to the concerned Estate Officer immediately.(4)The amount of the duty so collected shall be paid to the concerned Estate Officer and this amount shall be utilized towards defraying the cost of additional external development that may be incurred on providing extra basic amenities.
