Section 116B in Tamil Nadu District Municipalities Act, 1920
116B. [ Provisions applicable on the introduction of transfer duty. [Section 116A, 116B and 116C were inserted by section 2(ii) of the Madras District Municipalities and Local Board (Amendment) Act, 1945 (Madras Act XX of 1945), re-enacted permanently by section 2 of and the First Schedule to the Tamil Nadu Re-enacting the Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948)]
- On the introduction of the transfer duty-(a)section 27 of the said Indian Stamp Act, 1899 (Central Act II of 1899) shall be read as if it specifically required the particulars to be set forth separately in respect of property situated within the limits of a municipality and outside such limits;(b)section 64 of the came Act shall be read as if it referred to the municipal council concerned as well as the Government.
