Section 24 in Tamil Nadu Apartment Ownership Act, 1994
24. Powers to exempt from stamp duty, registration fee and Court-fees and power to refund.
(1)The Government may, by notification, reduce or remit, whether prospectively or retrospectively,-(a)the stamp duty with which, under any law for the time being in force, instruments or documents executed by, or on behalf of, or in favour of, an apartment owner or the society or the Association of Apartment owners relating to any of the purposes of this Act are respectively chargeable;(b)any fee payable under the law of registration or Court-fees for the time being in force on instruments or documents executed by, or on behalf of, or in favour of, an apartment owner or the society or the Association of Apartment owners, relating to any of the purposes of this Act.(2)Notwithstanding anything contained in any other law for the time being in force, the Government may refund the amount of any stamp duty or fee paid in pursuance of any law referred to in sub-section (1) in such circumstances, to such extent and subject to such terms and conditions, if any, as the Government may, by order, determine.
