Section 28 in The Rajasthan Bhoodan Yagna Act, 1954
28. Exemption from stamp duty and registration.
- The Bhoodan declaration made or deemed to be made under Section 11 [or an order under Section 17 confirming the Bhoodan declaration] [Inseted by Section 6 of Rajasthan Act 24 of 1956, Publisehd in Rajasthan Gazette Extraordinary Part IV-A, dated 16-7-1956.] or a grant of land made or deemed to be made under Section 23 shall be and be deemed always to have been exempt from payment of stamp duty and from registration or attestation under the law relating to registration and execution of documents, any law to the contrary notwithstanding.
