(1)in section 2, -(a)for clause (d), the following clause shall be substituted,namely:-"(d) "Conveyance" includes, -(i)a conveyance on sale;(ii)deed of amalgamation of two or more companies whether in pursuance of an order of the National Company Law Tribunal or not;(iii)deed of amalgamation in pursuance of the order under section 44A of Banking Regulation Act, 1949; and(iv)every other instrument, by which property, whether movable or immovable or any interest in any property is transferred inter vivos and which is not otherwise specifically provided in the Schedule."(b)in clause (l), after item (vii), following items shall be inserted, namely:-"(viii) an agreement relating to installation of ATM/CDM or both of them between banks and the land owner or renewal of such an agreement;(ix)an agreement relating to installation of Mobile Tower, between a company and the land owner or renewal of such an agreement."
