Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Chattisgarh - Subsection

Section 102(3) in The Chhattisgarh Municipalities Act, 1961

(3)Notwithstanding anything contained in the Indian Stamp Act, 1899 (II of 1899), all instruments of transfer of land in favour of a Council for the purposes of this; Act shall be exempt from payment of stamp duty.