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]

State of Chattisgarh - Subsection

Section 3(b) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975

(b)whether the land is irrigated or not; and if irrigated, whether irrigation is for one crop only or for two crops.]
(ii)in case of an instrument relating to transaction of any immovable property in urban or rural area except agricultural land-