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State of Andhra Pradesh - Section
Section 162 in Reductions and Remissions (Andhra Pradesh)
162.
Reduced the Stamp Duty payable in respect of following documents under Schedule I-A to the Indian Stamp Act, 1899. Vide G.O. 584, Rev. (R-1), Dated 30.11.2013.| Article of Schedule 1-A | Nature of Document | Existing Stamp duty | Rate of Stamp Duty now fixed |
| Article 41B(a) | Reconstitution of partnership firm | 5% on the market value of the immovable property remaining with the firm | 3%on the market value of the property |
| Article 41C(a) | Dissolution of partnership firm | 5% on market value equal to the the property distributed or given to the partners | 3% of the market value of the property given or distributed to the partners |
| Article 46C | Release of right of redemption of a mortgage with possession or of the right to obtain reconveyance of property already conveyed. | The same duty as a conveyance for the amount of such consideration as set forth in the release | Rs.1000/- |