Section 24A in The Maharashtra Apartment Ownership Act, 1970
24A. [ Power to exempt from stamp duty, registration fee and court-fees; power to refund. [Section 24A was inserted by Maharashtra 53 of 1974, Section 5.]
(1)The State Government, by notification in the Official Gazette, may reduce or remit whether prospectively or retrospectively-(a)the stamp duty with which under any law relating to stamp duty for the time being in force, instruments or documents executed by or on behalf of a promoter, an apartment owner or association of apartment owners relating to any of the purposes of the Act are respectively chargeable;(b)any fee payable by or on behalf of any promoter, apartment owner or association of apartment owners in relation to instruments or documents referred to in clause (a) under any law relating to the registration of documents or to court-fees, for the time being in force,which the State Government is competent to levy.(2)The State Government may refund the amount of any duty or fee paid in pursuance of any law referred to in sub-section (1) in such circumstances, to such extent and subject to such terms and conditions, if any, as the State Government may be order determine.]
