Section 165 in The Coimbatore City Municipal Corporation Act, 1981
165. Provisions applicable on the introduction of transfer duty.
- On the introduction of the transfer duty-(a)section 27 of the said Stamp Act shall be read as if it specifically required the particulars to be set forth separately in respect of property situated within the limits of the City and outside such limits;(b)section 64 of the same Act shall be read as if it referred to the corporation as well as the Central Government and the Government.
