Section 149 in Reductions and Remissions (Andhra Pradesh)
149.
Remits the Stamp Duty in full chargeable under the said Act, in respect of all instruments to be executed for loans sanctioned by Banks/Co-operative Societies and scheduling/conversion of one category of loan to another category for short term/medium term or long term loans upto an amount of Rs. 2,00,000/- in favour of the small and marginal farmers who have holding to the extent of 5 acres of wet land or 10 acres of dry land. The exemption of Stamp Duty and Registration fee on loan amounts upto Rs. 2,00,000/- (Rupees two lakhs only) shall also be extended to the members of Rythu Mithra Groups (RMG) and other such Joint Liability Groups of farmers with the ceiling applicable per each member. [vide G.O. Ms. No. 1575, Rev. (Regn.), Dated 20.82005].
