Section 147A(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The Stamp duty leviable under the Bombay Stamp Act, 1958, (Bombay LX of 1958) on instruments of sale, gift and usufructuary mortgage, respectively, of immovable property shall, in the case of any such instrument relating to immovable property situated in the municipal areas, [* * *] [The words 'of such Councils having population of not more than 50,000' were deleted by Maharashtra 18 of 1993, Section 25(a).] and executed on and after such date as may be specified by the State Government by notification in the Official Gazette, be increased by a surcharge at the rate of [one] [This word was substituted for the words 'one-half' by Maharashtra 11 of 2002, Section 50.] per cent in the case of sale or gift on the value of the property so situated and in the case of an instrument of usufructuary mortgage on the amount secured by the instrument as set forth in the instrument and shall be collected accordingly under the said Act.
