(1)Where, in the case of any sale, mortgage or settlement, several instruments are employed for completing the transaction, the principal instrument only shall be chargeable with the duty prescribed in the Schedule for the conveyance, mortgage, or settlement, and each of the other instruments shall be chargeable with a duty of [one hundred] [Substituted by Act 8 of 1995 w.e.f. 1.4.1995] rupees instead of the duty (if any) prescribed for it in the Schedule.
