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State of Rajasthan - Section
Section 17 in Rajasthan Finance Act, 2005
17. Amendment of the Schedule, Rajasthan Act No. 14 of 1999.
- In Art. 44 of the Schedule of the principal Act,-| (ee) when power of attorney is given without consideration to transfer orsell immovable property to- | |
| (i) the father, mother, sister,wife, husband, son, daughter,grandson or grant daughter of theexecutant. | Two thousand rupees. |
| (ii) any other person. | Two percent of the market value of the property, which is thesubject matter of power of attorney:Provided that the stamp duty paid on such power of attorneyshall at the time of execution of a conveyance in pursuance of suchpower of attorney subsequently be adjusted toward the totalamount of duty chargeable on the conveyance if such conveyancedeed is executed within three years from the date of powerof attorney. |