Section 7 in Indian Stamp (Madhya Pradesh Amendment) Act, 2016
7. Amendment of Section 45.
- In Section 45 of the principal Act,-(i)sub-section (1), shall be deleted;(ii)for sub-section (2), the following sub-section shall be substituted, namely;-"(2) Where, in the opinion of the Cheif Controlling Revenue Authority, stamp duty in excess of that which is legally chargeable has been charged and paid, such Authority may, upon application in writing made within six months of the payment, refund the excess, following procedure as prescribed.".
