Section 87(1)(c) in Haryana Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Haryana - Subsection

Section 87(1)(c) in Haryana Municipal Corporation Act, 1994

(c)a duty on the transfer of immovable properties situated within the limits of the municipal area in addition to the duty imposed under the Indian Stamp Act, 1899, as in force for the time being in the State of Haryana, on every instrument of the description specified below and at such rate, as the Government may, by notification, direct, which shall not be less than one per centum and more than three per centum on the amount specified below against such instruments :-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 87(1)(c) in Haryana Municipal Corporation Act, 1994