Section 158(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The stamp duty imposed by the Bombay Stamp Act, 1958, on instruments of sale, gift and usufructuary mortgage, respectively of immovable property; shall, in the sale of instruments affecting immovable property situated within the jurisdiction of any Zilla Parishad and executed on or after such date as may be specified by the State Government by notification in the Official Gazette in that behalf, be increased by [one per cent] [These words were substituted for the words 'one half percentum' by Maharashtra 1 of 1993, Section 9.] on the value of the property so situated and in the case of an usufructuary mortgage, on the amount secured by the instrument, as set forth in the Instrument.[Provided that, where the State Government has, by rule or order issued under clause (a) of section 9 of the Maharashtra Stamp Act decided to reduce or remit the duties leviable under the said Act, such reduction or remission in duties shall also be applicable extra duty leviable under this sub-section, on the instruments of sale, gift and usufructuary mortgage, respectively, of immovable property.] [Added by Maharashtra Act No. 79 of 2018, dated 24.12.2018.]
