Section 156 in Reductions and Remissions (Andhra Pradesh)
156.
Partially rescinds the notification II regarding reduction of Stamp duty payable under Article 6(B) of Schedule IA issued in G.O. Ms.No.1481, Revenue (Registration-I) Department dated the 30th November, 2007 to the extent of instrument of sale agreement-cum-GPA only falling under Article 6(B) of Schedule 1-A to Indian Stamp Act, 1899. [G.O.Ms.No. 1178, Rev. (Regn.I) Dept., Dated 16.09.2010].
