Section 14(8) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(8)In the absence of any agreement to the contrary, the stamp duty and the registration fee for a deed of apartment or an endorsement thereon or a sub-lease shall be borne by the allottee, the transferee or the sub-lessee as case may be unless it is remitted by a notification under Section 40.
