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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(c) in Tamil Nadu Transfer of Development Rights Rules, 2019

(c)Agreement for transfer of Development Right Certificate shall have to be executed by both the transferor and transferee as conveyance deed and stamp duty as applicable shall be paid on each transfer under the provisions of the Indian Stamp Act, 1899 (central Act II of 1899).