(2)On the introduction of the duty aforesaid -(a)section 27 of the said Indian Stamp Act shall be read as if it specifically required the particulars to be set forth separately in respect of property situated in the area under the jurisdiction of Village Panchayat and in respect of property situated outside such area;(b)section 64 of the said Act shall be read as if it referred to the Village Panchayat as well as the Government.
