- The Government by notification in the official Gazette, may remit-(a)the stamp duty with which, under any law for the time being in force, any declaration of donation under Section 4 or Section 8 or any instrument executed by or on behalf of a Gram Sabha is chargeable ;(b)any fee payable by a Gram Sabha or any owner who donates land under Section 4 or Section 8, under the law of registration for the time being in force.
