Section 143 in Reductions and Remissions (Andhra Pradesh)
143.
Reduced the Stamp Duty from 3% to 1% payable in respect of Partition Deeds under Article 40 of Schedule I-A to the Indian Stamp Act, 1899, when the deeds relate to partition of properties among family members w.e.f. 1-7-2005. [vide G.O.Ms.No.1129, Rev. (Regn.) Dept., Dated 13.6.2005].
