Section 78 in The Orissa Development Authorities Act, 1982
78. Duty on certain transfers on immovable properties.
(1)The duty imposed under the Indian Stamp Act, 1899 (2 of 1899), in respect of any deed of transfer of immovable property shall, in the case of immovable property situated within the area to which this Act applies, be increased by three per centum on the value of the property transferred or in the case of a usufructuary mortgage on the amount secured by the instrument.(2)For the purposes of this section, Section 27 of the Indian Stamp Act, 1899 (2 of 1899), as amended from time to time, shall be construed as if it specifically required the particulars referred to therein to be set forth separately in respect of -(a)property situated in municipal areas ; and(b)property situated outside the municipal areas.(3)For the purpose of this section. Section 64 of that Act as modified from time to time, shall be construed as if it referred to the Authority as well as the State Government.(4)All collections resulting from the said increase shall, after deducting incidental expenses, if any, be paid to the concerned Authority at such time and in such manner as may be prescribed by rules.
