Section 128 in Reductions and Remissions (Andhra Pradesh)
128.
Remits the Stamp duty payable in respect of lease deeds under which lease rights are granted by the Govt for fishing in favour of Panchayats for one year or less, whether such lease deeds are executed by the Presidents of Panchayats or by the Government or by both (G.O.Ms.No.783., Rev. (U), dated 29th July 1967).
