Section 207(1) in The Gujarat Panchayats Act, 1993
(1)A taluka panchayat may, by resolution passed at its meeting, apply to the State Government for increasing the rate of stamp duty leviable under the Bombay Stamp Act, 1958 (Bombay LX of 1958), on instruments of sale, mortgage, lease or any other kind of transfer on immovable property situated within the limits of the taluka, to such extent as not exceed 15 per cent of the rate of duty so leviable and specified in the resolution.
