Section 13 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
13. Exemption from Stamp Duty and Registration.
- Notwithstanding anything to the contrary in any enactment for the time being in force no stamp duty will be payable for any document executed by a refugee or other person with regard to sale or lease or transfer by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under this Act.
