Section 128 in Kerala Land Reforms (Tenancy) Rules, 1970
128. Stamp duty payable on power of attorney under Section 115(2).
- The stamp duty payable on a power of attorney referred to in sub-section (2) of Section 115 shall be the same as that specified in article 44(b) of the Schedule to the Kerala Stamp Act, 1959 (17 of 1959) namely, three rupees.
