25. [ How transfers in consideration of debt or subject to future payments, etc. to be charged. [Section 25 was substituted for the original by Maharashtra27 of 1985, Section 13, (w.e.f. 10.12.1985).]
- Where any property is transferred to any person-(a)in consideration, wholly or in part, of any debt due to him; or(b)subject either certainly or contingently to the payment or transfer (to him or any other person) of any money or stock, whether being or constituting a charge or encumbrance upon the property or not;such debt, money or stock, shall be deemed to be the whole or part, as the case may be, of the consideration in respect whereof the transfer is chargeable with ad valorem duty:Provided that, nothing in this section shall apply to any such certificate of sale as is mentioned in Article 16 of Schedule I.Explanation. - Where property is sold and sale is subject to a mortgage or other incumbrance, any unpaid mortgage money or money charged, together with the interest (if any) due on the same, shall be deemed to be part of the consideration for the sale, whether or not the purchaser expressly undertakes with the seller to pay the same or indemnify the seller if the seller has to pay the same:Provided that, where any property subject to a mortgage is transferred to the mortgagee, he shall be entitled to deduct from the duty payable on the transfer the amount of any duty already paid in respect of the mortgage.Illustrations
