Section 13 in Indian Stamp (Madhya Pradesh Amendment) Act, 2016
13. Amendments of Schedule 1-A.
- In Schedule 1-A to the principal Act, in Explanation to article 36 (Gift), Explanation-1 to article 48 (Partition), Explanation-1 to article 50 (Power of Attorney), Explanation to article 54 (Release) and Explanation-II to article 57 (Settlement), for the word "sister", the words "sister, daughter-in-law" shall be substituted.
