Section 135 in Arunachal Pradesh Municipal Act, 2007
135. Levy of surcharge on transfer of land and buildings.
(1)The Municipality may levy a surcharge on the transfer of lands and buildings situated within the municipal area as a percentage of stamp duty levied on such transfer under the Indian Stamp Act, 1899.(2)The rate of surcharge, and the manner of-(a)collection of surcharge,(b)payment of surcharge to the Municipality, and(c)deduction of the expenses, if any, incurred by the State Government in course of collection of surcharge, shall be such as may be prescribed.
