67. Amendment of Central Act 2 of 1899 in its application to the Union Territory of Delhi.
- In Schedule LA, to the Indian Stamp Act, 1899 (Central Act 2 of 1899), in its application to the Union Territory of Delhi, after entry 20, the following entry shall be inserted, namely:-"20A. A chit agreement, that is an agreement relating to a chit as defined in Clause (2) of Section 2 of the Madras Chit Funds Act, 1961 as extended to the Union Territory of Delhi, if either such agreement is executed or the chit is conducted in the Union Territory of Delhi.
