Section 1957 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
1957. of the duty imposed under the Karnataka Stamp Act, 1957 (Karnataka Act No 34 of
), on instruments of sale, gift, mortgage, exchange or lease in perpetuity of allimmovable property situated within the limits of a Corporation.(2)The Government shall remit the surcharge collected by it every monthand upon failure to remit such amounts beyond six months, the Government
