Section 151 in Reductions and Remissions (Andhra Pradesh)
151.
Reduces the Stamp Duty chargeable on the Deeds of Simple Mortgages falling under Article 35 (b) of Schedule I-A to the said Act, from 3% to 0.5% of the amount secured by such deeds. [G.O. Ms. No. 409, Revenue (R-I), 11-5-2010]
