Section 4 in Tamil Nadu Duty on Transfers of Property (in Municipal Areas) Act, 2009
4. Application of certain provisions of Stamp Act.
(a)Section 27 of the 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 a municipal area and outside such limits;(b)Section 64 of the Stamp Act shall be read as if it referred to the municipality concerned as well as the Government.
