- In section 56 of the Income-tax Act, in sub-section (2), -(A)in clause (x), -(I)in sub-clause (b), for item (B), the following item shall be substituted with effect from the 1st day of April, 2019, namely: -"(B) for a consideration, the stamp duty value of such property as exceeds such consideration, if the amount of such excess is more than the higher of the following amounts, namely: -(i)the amount of fifty thousand rupees; and(ii)the amount equal to five per cent. of the consideration:";(II)in the fourth proviso, in clause (IX), after the words, brackets and figure "clause (i) or", the words, brackets and figures "clause (iv) or clause (v) or" shall be inserted;(B)after clause (x), the following clause shall be inserted with effect from the 1st day of April, 2019, namely:-"(xi) any compensation or other payment, due to or received by any person, by whatever name called, in connection with the termination of his employment or the modification of the terms and conditions relating thereto.". Amendment of section 56.
