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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(2) in The Stamp Act, 1977 (1920 A. D.)

(2)All duties, penalties and other sums required to be paid under this chapter shall be a charge on the property which is the subject matter of the instrument:Provided that the provisions of sub-section (2) shall be deemed to apply to cases which are pending recovery and to proceedings under sub-section (1) which have already been initiated.