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State of Andhra Pradesh - Section
Section 163 in Reductions and Remissions (Andhra Pradesh)
163.
Reduced the Stamp Duty payable in respect of following documents under Schedule 1-A to the Indian Stamp Act, 1899. Vide G.O. 585, Rev. (R-1), Dated 30.11.2013.| Article of Schedule 1-A | Nature of Document | Existing Stamp duty | Rate of Stamp Duty now fixed |
| Article 49-A (a) | Settlement in favour of family members | 3% of the market value of the property. | 1% of the market value of the property. |
| Article 49 A (b) | Settlement in other cases | 6% of the market value of the property | 2% of the market value of the property. |
| Article 29 | Gift in favour of relatives as defined u/s 56 (2) of IT Act, 1961 and Govt./local bodies/UDAs | 5% of the market value of the property. | 1% of the market value of the property. |
| Gift in other cases | 5% of the market value of the property. | 4% of the value of the property. | |
| Article 40 | Partition Deeds: | ||
| In favour of family members | 1% of the market value of the separated share or share of the property | 0.5% of the value of the separated share or share of the property (subject to maximum of Rs. 20,000/-) | |
| In favour of others | 3% of the market value of the separated shared or share of the property | 3% of the market value of the separated share or share of the property. |