Section 3 in Indian Stamp (M.P. Amendment) Act, 2017
3. Amendment of Schedule 1-A.
- In Schedule 1-A to the principal Act,-(i)in Article 25, in column (2), in proviso, after clause (f), the following clause shall be added, namely :-"(g) when an instrument relates to transfer of development right and/or construction right, obtained from the instrument executed under Article 6(d) (i), along with consent of land owner or lessee, as the case may be, the rate of duty shall be one percent of market value of the land related to transfer of such right or consideration, whichever is higher, subject to a minimum of one thousand rupees;(ii)in Article 62, in column (2), the following explanation shall be added, namely :-"Explanation. - In case of assignment of a mining lease, the duty shall be equal to the amount or value calculated under Article 38(b) depending upon the remaining period of the lease."
