Section 1337 in Union Territories (Stamp And Court-Fees Laws) Act, 1961
1337.
The rates of stamp duties, other than those on Union list documents, and Court-fees levied in the Union territories of Himachal Pradesh, Manipur and Tripura are at present expressed in terms of rupees and annas. With the introduction of decimal coinage, it has become necessary to specify these rates in terms of rupees and naye paise. Such modification has already been affected in the stamp and Court-fees laws in force in the adjoining States of Punjab and Assam. It is, therefore, proposed to replace the existing stamp and Court-fees laws in force in Manipur and Tripura by the corresponding laws in force in Assam. In Himachal Pradesh, it is proposed to replace the existing law relating to Court-fees by the corresponding law in force in Punjab, and the Schedule 1-A of stamp duties by the corresponding Schedule in force in Punjab on the 28th November, 1960.Under section 2 of the Union Territories (Laws) Act, 1950, an enactment in force in a State may be extended to a Union territory by a notification but the corresponding law in force in the territory cannot be repealed. Hence, the Bill, provides that on the date on which any of the various State Laws mentioned above is extended to the Union territory concerned, the correspnding law is force therein shall stand repealed." - Gazette of India, 1961, Extra, Pt. II - Section 2, p. 575.[29th August, 1961]An Act To Provide For The Amendment And Repeal Of Certain Laws Relating To Stamp Duties And Court-Fees As In Force In Certain Union Territories.Be It Enacted By Parliament In The Twelfth Year Of The Republic Of India As Follows:-
