(1)Where, in the case of any [development agreement] [These words added by Maharashtra 32 of 2005, Section 3 (w.e.f. 7-5-2005).] sale, mortgage or settlement, several instruments are employed for completing the transaction, the principal instrument only shall be chargeable with the duty prescribed in Schedule-I for the conveyance, [development agreement] [These words added by Maharashtra 32 of 2005, Section 3 (w.e.f. 7-5-2005).] mortgage or settlement, and each of the other instruments shall be chargeable with a duty of [one hundred rupees] [These words were substituted for the words 'twenty rupees' by Maharashtra 13 of 2004, Section 3, (w.e.f. 1-7-2004).] instead of the duty (if any) prescribed for it in that Schedule.
