Section 108 in Reductions and Remissions (Andhra Pradesh)
108.
Remits the full with effect from 1st July 1961, the stamp duty chargeable in respect of instruments of gifts of land and buildings executed in favour of Village Panchayat, Panchayat Samithis, Zilla Parishads, Municipal Committees and the Municipal Corporation of Hyderabad. (G.O.Ms.No. 1858, Rev., Dated 24.10.1961; See also Andhra Pradesh Gazette Dated 4.10.1962, Part I page 269; G.O.Ms.No. 536, Rev., (U), Dated 14.5.1971).
