14A. [ Alterations in instruments how to be charged. - Where due to material alterations made in an instrument by a party, with or without the consent of other parties, the character of the instrument is materially or substantially altered, then such instrument shall require a fresh stamp paper according to its altered character.] [Section 14A was inserted by Maharashtra 27 of 1985, Section 10 (w.e.f. 10.12.1985).]
