Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(5) in National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Act, 2019

(5)No stamp duty and registration charges shall be payable on any previous sale transactions made prior to any transaction referred to in sub-section (4).