Section 41(3) in The Gurugram Metropolitan Development Authority Act, 2017
(3)The Authority shall have the power to levy a duty on the transfer of immovable properties situated within the limits of the notified area in addition to the duty imposed under the Indian Stamp Act, 1899 (Central Act 2 of 1899), as in force for the time being in the State of Haryana, on every instrument of the description specified below and at such rate, as the State Government may, by notification, direct, which shall not be more than two per centum on the amount specified below against such instruments:-(i)sale of immovable property - the amount or value of the consideration for the sale as set forth in the instrument;(ii)exchange of immovable property - the value of the property or the greater value as set forth in the instrument;(iii)gift of immovable property - the value of the property as set forth in the instrument;(iv)mortgage with possession of immovable property - the amount secured by the mortgage as set forth in the instrument;(v)lease in perpetuity of immovable property - the amount equal to one-sixth of the whole amount or value of the rent which shall be paid or delivered in respect of the first fifty years of the lease, as set forth in the instrument:Provided that the said duty shall be collected, at the time of registration of documents by the Registrar or Sub-Registrar under the Indian Registration Act, 1908 (Central Act 16 of 1908) and paid to the Authority.
