Section 29 in The Meghalaya Adaptation of Laws Order (No. 3), 1973
29. The Stamp Act, 1899 (2 of 1899). After Section 1, insert-
"1-A. Power to modify Act. It extends to Meghalaya with such exceptions or modifications as are in force;Provided that the Government of Meghalaya may, be notification, direct that the Act shall apply in Meghalaya or any part thereof with such exceptions, restriction and modifications, as may be specified in the notification".
