89. Method of assessment of duty on transfers of property.
- In addition to the mutation for as provided in sub-section (4), Section 84, a duty on transfers of property shall be levied in the from of a surcharge on the duty imposed by the Indian Stamp Act, 1899(Act II of 18-9), as in force for the time being in the State of Assam on instruments of sale, gifts and mortgage with possession of immovable property situated within the limits of a municipality at a rate of one per cent of the amount of the consideration, the value of the property, or the amount secured by the mortgage, as the case may be.
