Section 2 in The Court-Fees (Delhi Amendment) Act, 2012
2. Amendment of section 26.
-In the Court Fees Act, 1870 as in force in the National Capital Territory of Delhi (hereinafter referred to as "the principal Act", section 26 shall be re-numbered as sub-section (1) thereof, and after sub-section (1) as so re-numbered, the following sub-section shall be inserted, namely:"(2) For the purposes of sub-section (1), and section 25, "stamp" means any mark, seal or endorsement by any agency or person duly authorised by the Appropriate Government, and includes an adhesive or impressed stamp, for the purposes of court fee chargeable under this Act.Explanation.-"impressed stamp" includes impression by a franking machine or ant other machine, or a unique number generated by e-stamping or similar software, as the Appropriate Government may, by notification in the official Gazette, specify
