Section 69(1)(a) in Andhra Pradesh Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(1)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)in the form of a surcharge on the duty imposed by the Indian Stamp Act, 1899 (Central Act 2 of 1899) as in force for the time being in the State, on every instrument of the description specified below, in so far as it relates to the whole or part of immovable property as the case may be, situated in the area under the jurisdiction of a Gram Panchayat; and

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State of Andhra Pradesh - Subsection

Section 69(1)(a) in Andhra Pradesh Panchayat Raj Act, 1994