Section 106 in Reductions and Remissions (Andhra Pradesh)
106.
Remits in full with effect from 1st January, 1955, the stamp duty chargeable in respect of agreements executed in favour of the Government by ryots to whom tractors and bull-dozers are hired out for ploughing and levelling operations under the Tungabhadra Project Reclamations Scheme. (G.O.Ms.No. 656, Rev., Dated 26-3- 1960).
