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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(1)(b) in Haryana Panchayati Raj Act, 1994

(b)if so authorised by the Government, a duty on transfer of property in the form of a surcharge on the duty imposed by the Indian Stamp Act, 1899, on instruments of sale, gift and mortgage with possession of immovable property situated in the sabha area at such rate as may be fixed by the Government not exceeding two percentum, as the case may be, the amount of the consideration, the value of the property or the amount secured by the mortgagee, as set forth in the instrument;