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State of Rajasthan - Section

Section 13 in Rajasthan Finance Act, 2002

13. Amendment of the Second Schedule, Rajasthan Act No. 7 of 1952.

- In the second schedule to the Rajasthan Stamp Law (Adaptation) Act, 1952 (Act No. 7 of 1952),-
(i)in Article 5, after the existing clause (bbb) and before existing clause (c), the following new clause shall be inserted, namely:-
"(bbbb) if following new clause shall be inserted, namely:-
"(bbbb) if relating to giving authority orpower to a promoter or a developer, by whatever name called, forconstruction on, or development of, any immovable property;   One percent of the market value of the property."
(ii)in Article 48, after the existing clause (c) and before the existing clause (d), the following new clause shall be inserted, namely:-
"(cc) when authorising any person (except apower of attorney executed in favour of father or mother orbrother or sister or wife or husband or son or daughter orgrandson or grand daughter) to transfer any immovable property;   Rupees five hundred.".