Section 40 in The United Provinces Agriculturists Relief Act 1934
40. [ Stamp duty, etc. on certain bonds by agriculturists] [Republished by section 27 (1) of U.P. Act XIII of 1940, except in its application to advances made before the first day of June, 1940, not being loans as defined in that Act]. -
(1)Notwithstanding anything contained in the Indian Stamp Act, 1899, and the rules made under the Indian Registration Act, 1908, the stamp duty and the registration and copying fees on bonds of value or amount not exceeding rupees three thousand, executed by an agriculturist and registered under the Indian Registration Act, shall be as laid down in Schedule V.(2)If a bond is executed on a form printed under the authority of the [State Government] [ Substituted by the A.L.O. 1950 for "Provincial Government" which had been Substituted by the A.L.O. 1937 for "Local Government] no copying fee shall be leviable for making a copy or a note of the bond in the books prescribed under the Indian Registration Act, 1908.
