(2)Notwithstanding anything contained in the Bombay Stamp Act, 1958(Bombay LX of 1958), on receipt of an application under sub-section (1) the State Government shall by notification published in the Official Gazette direct that the rate of stamp duty on the class of instruments specified in the notification and affecting the immoveable property situated within the taluka shall be increased to the extent specified in the notification with effect from the date specified in the notification and thereupon the rate of stamp duty shall stand increased accordingly.
