Section 205(3) in Karnataka Panchayat Raj Act, 1993
(3)On the introduction of the [duty on transfers] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003.], section 28 of the Karnataka Stamp Act, 1957 shall be read as if it specifically required the particulars to be set forth separately in respect of the property situated within and without the limits of a taluk.
