- The Government may, by notification in the Official Gazette, remit-(a)the Stamp duty with which under any law for the time being in force, any declaration under Section 4, Section 5, or Section 23, or any instrument executed by or on behalf of Gram Sabha is chargeable, and(b)any fees payable by a Gram Sabha or any owner who donates land under Section 5 or Section 23 under the law relating to registration of documents for the time being in force, which the Government is competent to levy.
