Section 32(a) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(a)the stamp duty with which, under any law for the time being in force, instruments executed by or on behalf of a financing agency or the institution or person aforesaid pertaining to the business of such financing agency, institution or person in so far as it relates to matters provided under this Act of any clause of such instruments, are respectively chargeable; and
