Section 75 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
75. [ Duty on transfer of property within block. [Substituted by Madhya Pradesh Act No. 14 of 2018, dated 10.7.2018.]
(1)The duty imposed under the Indian Stamp Act, 1899 (No. 2 of 1899) on instrument relating to sale or gift of immovable property situated within the block be increased by the notification issued in this behalf by the State Government generally, or specially for various cases or class of cases, subject to maximum limit of one percent on the value of such property:Provided that no extra stamp duty is leviable in respect of any instrument of sale or gift exempted from stamp duty under the Indian Stamp Act, 1899 or the rules made thereunder.(2)The duty imposed under the Indian Stamp Act, 1899 (No. 2 of 1899) on instrument relating to mortgage of immovable property situated within the block be increased by one percent on the amount secured by the instrument of mortgage :Provided that such extra stamp duty levied in respect of mortgage shall not exceed the amount of stamp duty thereon :Provided further that no extra stamp duty is leviable in respect of any instrument of mortgage exempted from stamp duty under the Indian Stamp Act, 1899 or the rules made thereunder.] [Inserted by M.P. Act No, 2 of 1997 (w.e.f. 7-1-1997).]
