30A. [ Celling on surcharge on stamp duty. [Substituted by Act 1 of 2004.]
- Notwithstanding anything contained in he Kerala Panchayati Raj Act, 1994 (13 of 1994) or in the Kerala Municipality Act 1994 (20 of 1994), the rate of surcharge on stamp duty leviable on any instrument by a Grama Panchayat or a Municipality shall not exceed two percent of the amount on which stamp duty is payable.]
