[Cites 0, Cited by 32]

State of Haryana - Act

The Indian Stamp (Haryana Amendment) Act, 2018

HARYANA
India

The Indian Stamp (Haryana Amendment) Act, 2018

Act 26 of 2018

Published on 4 October 2018
Commenced on 4 October 2018
[This is the version of this document from 4 October 2018.]
[Note: The original publication document is not available and this content could not be verified.]

The Indian Stamp (Haryana Amendment) Act, 2018(Haryana Act No. 26 of 2018)[Dated 4.10.2018.]Haryana GovernmentLaw And Legislative DepartmentNo. Leg.31/2018. - The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 24th September, 2018 and is hereby published for general information:-An Act further to amend the Indian Stamp Act, 1899, in its application to the State of Haryana.Be it enacted by the Legislature of the State of Haryana in the Sixty-ninth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Indian Stamp (Haryana Amendment) Act, 2018.

2. Amendment of Schedule 1-A to Central Act 2 of 1899.

- In Schedule 1-A to the Indian Stamp Act, 1899, under column "Proper Stamp-Duty", -

(a)against article 1, for the existing entry, the following entry shall be substituted, namely:-

"Ten rupees.";

(b)against article 2,-

(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(c)against article 3, for the existing entry, the following entry shall be substituted, namely:-

"One thousand rupees.";

(d)against article 5, in clause (c), for the existing entry, the following entry shall be substituted, namely:-

"Two thousand rupees.";

(e)against article 7, for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(f)against article 8,-

(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(g)against article 10,-

(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-

"One thousand rupees.";

(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-

"Two thousand rupees.";

(h)against article 11, for the existing entry, the following entry shall be substituted, namely:-

"Five hundred rupees.";

(i)against article 12,-

(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-

"One percent of value of the property to which the award relates.";

(ii)in clause (b), for the existing entries, the following entries shall be respectively substituted, namely:-

"One percent of value of the property to which the award relates.";

(j)against article 17, for the existing entry, the following entry shall be substituted, namely:-

"Five hundred rupees.";

(k)against article 22, for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(l)against article 24,-

(i)in clause (i), for the existing entry, the following entry shall be substituted, namely:-

"Ten rupees.";

(ii)in clause (ii), for the existing entry, the following entry shall be substituted, namely:-

"Ten rupees.";

(m)against article 25,-

(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-

"Ten rupees.";

(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-

"Ten rupees.";

(n)against article 26,-

(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(o)against article 29, for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(p)against article 34, for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(q)against article 39,-

(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-

"Five hundred rupees.";

(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-

"One thousand rupees.";

(r)against article 42, for the existing entry, the following entry shall be substituted, namely:-

"Ten rupees.";

(s)against article 46,-

(i)in clause A,-

(a)in sub-clause (a), for the existing entry, the following entry shall be substituted, namely:-

"One thousand rupees.";

(b)in sub-clause (b), for the existing entry, the following entry shall be substituted, namely:-

"One thousand rupees.";

(ii)in clause B, for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(t)against article 48, in clause (a), for the existing entry, the following entry shall be substituted, namely:-

"One thousand rupees.";

(u)against article 50, for the existing entry, the following entry shall be substituted, namely:-

"Ten rupees.";

(v)against article 57,-

(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(w)against article 60, for the existing entry, the following entry shall be substituted, namely:-

"Ten rupees.";

(x)against article 61,-

(i)in clause (a), for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(ii)in clause (b), for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(y)against article 64,-

(i)in clause A, for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(ii)in clause B, for the existing entry, the following entry shall be substituted, namely:-

"One hundred rupees.";

(z)against article 65, for the existing entry, the following entry shall be substituted, namely:-

"Ten rupees.".

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Act