128A. Tax on deeds of transfer of immovable property.
- [(1) Where a] [Substituted by U.P. Act No. 29 of 1966.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] has imposed a tax referred to in clause (xiii-B) of sub-section (1) of Section 128, the duty imposed by the Indian Stamp Act, 1899, on any deed of transfer of immovable property shall, in the case of immovable property situated within the limits of such municipality, be increased by two per cent, on the amount or value of the consideration with reference to which the duty is calculated under the said Act :Provided that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by a special resolution, with the prior approval of the State Government, raise the aforementioned percentage of the increase in stamp duty up to five.(2)All collections resulting from the said increase shall, after the deduction of incidental expenses, if any, be paid to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] concerned by the State Government in such manner as may be prescribed.(3)For the purposes of this sub-section, Section 27 of the Indian Stamp Act, 1899, shall be so read and construed as if it specifically requires the particulars referred to therein to be separately set forth in respect of, -(a)property situate within the limits of a municipality; and(b)property situate outside the limits of a municipality.(4)For the purposes of this section all references in Section 64 of the Indian Stamp Act, 1899, to the Government shall be deemed to include the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] as well.
