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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(2)(i) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(i)The duty imposed by the Indian Stamp Act, 1899 (Act II of 1899) as modified from time to time in its application to the State of Bihar on instruments of sale, gifts and usufructuary mortgage of immovable property situated in Coal Mining Development Area as declared under section 3 of this Act and executed on or after the date of which the provisions of this Act comes into force in such area, be increased by 5 per cent on the value of the property transferred by the instrument or (in the case of the usufructuary mortgage) on the amount secured by the instrument, set forth in the instrument;