- Notwithstanding anything to the contrary contained in any other law for the time being in force, the Bhoodan Yagna Danpatra or grant of land made or deemed to have been made under any provision of this Act shall be exempted from payment of stamp duty and from registration or attestation [*] [The word 'fee' omitted by Bihar Act 15 of 1959.] and shall be deemed always to have been so exempt.
