Section 28 in Madhya Pradesh Bhudan Yagna Act, 1953
28. Exemption from stamp duty and registration.
- The acceptance of a gift under section 17 or a grant of land made or deemed to be made under the provisions of this Act, shall be and be deemed always to have been exempt from payment of stamp duty and from registration or attestation under the law relating to registration and execution of documents, any law to the contrary notwithstanding.
