Section 14 in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953
14. Remission of stamp duty and registration fee.
- The State Government may, by notification, remit the stamp duty under any law for the time being in force or any fee under the law of registration for the time being in force, chargeable on any instrument executed under this, Act or the Rules made thereunder by or on behalf of a displaced person.
