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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 84(1)(c) in Jammu and Kashmir Municipal Corporation Act, 2000

(c)a duty on the transfer of immovable properties situated within the limits of the Municipal area in addition to the duty imposed under the Stamp Act, Samvat 1977, as in force for the time being in the State, on instruments of sale, gift and mortgage with possession of immovable property situated in the Municipal area at such rate, as the Government may, by notification, direct which shall not be less than one percentum and more than two percentum on the amount of the consideration, the value of the property or the amount secured by the mortgage, as set forth in the instrument. The said duty shall be collected by the Registrar or Sub-Registrar in the shape of non-judicial stamp paper at the time of registration of the document and intimation thereof shall be sent to the Corporation immediately. The amount of the duty so collected shall be paid to the Corporation.