Section 134 in Reductions and Remissions (Andhra Pradesh)
134.
Remits in full the Stamp duty chargeable in respect of settlement deeds executed in favour of Panchayats, Panchayat Samithis, Zilla Parishads, Municipal Councils and the Municipal Corporation of Hyderabad for Charitable and Religious purposes (G.O.Ms.No. 627 (U-2), Revenue 20th June, 1970).Remits in full the Stamp duty chargeable in respect of instruments of Gift executed in favour of Village Panchayats, Panchayat Samithis and Mahilla Parishads. This notification shall be deemed to have come into force on the 1st July, 1961. (G.O.Ms.No. 1858, Rev. Dept., dated 24th October, 1961).
