(4)Subject to such rules, restrictions and conditions as may be made in this behalf, a Gram Panchayat may with the prior approval of the State Government levy-(a)on all transfers of inmovable property situated within the local limits of the Gram Panchayat, a duty in the shape of an additional stamp duty at such rate as may be prescribed for the sale, the value of the property in the case of a gift, the amount secured by the mortgage, the value of the property of the greater value in the case of exchange, or the value of rent for the first ten years in the case of a lease, as set forth in the instrument; and(b)a duty in the shape of an additional stamp duty at such rate as may be prescribed on all payments for admission to any entertainment.
