Section 3B(1)(i) in The Bombay Stamp Act, 1958

[Cites 0, Cited by 0] [Section 3B(1)] [Section 3B] [Entire Act]

State of Gujarat - Subsection

Section 3B(1)(i) in The Bombay Stamp Act, 1958

(i)when such vacant land is situate in an urban area, be chargeable in addition to the duties chargeable under section 3 and 3A, with a duty at the rate of fifty percent, of the duty chargeable under section 3; and

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State of Gujarat - Subsection

Section 3B(1)(i) in The Bombay Stamp Act, 1958