Section 38A(2) in Haryana Urban Development Authority Act, 1977
(2)The purchaser of floor desiring registration under sub-section (1) shall be liable to pay a duty, as notified by the State Government, from time to time, which shall not be less than one per centum and more than three per centum, in addition to the stamp duly payable under the Indian Stamp Act, 1899, as applicable in the State of Haryana.
