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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1)(a) in Tamil Nadu Apartment Ownership Act, 1994

(a)the stamp duty with which, under any law for the time being in force, instruments or documents executed by, or on behalf of, or in favour of, an apartment owner or the society or the Association of Apartment owners relating to any of the purposes of this Act are respectively chargeable;