Section 40 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
40. Powers to exempt or refund stamp duty etc.
(1)The Government may, by notification in the Official Gazette, reduce or remit, whether prospectively or retrospectively from a date not earlier than the date of commencement of this Act :-(a)the stamp duty with which under any law relating to stamp duty for the time being in force, instruments or documents executed by or on behalf of a promoter, apartment owner or association relating to any of the purposes of this Act, are respectively chargeable;(b)any fee payable by or on behalf of a promoter, apartment owner or association in relation to instrument or documents referred to in clause (a) under any law relating to registration of documents or to Court-fees, for the time being in force, and which the Government is competent not levy.(2)The Government may refund the amount of any 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.
