Section 62(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(3)For the purposes of this section, Section 27 of the Indian Stamp Act, 1899 (Act No. II of 1899), shall be read as if it specifically required the particulars referred to therein to be separately set forth in respect of -(a)the property situated within the area where this Act is in force, and(b)the property situated outside such area.
