Section 32 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
32. Exemption from certain duties and fees.
- If, in the opinion of the Government, it is necessary in the public interest so to do, they may, be notification and subject to such restrictions and conditions as may be specified in such notification, reduce or exempt in respect of any financing agency or of such institution or person as may be notified by the Government in this behalf-(a)the stamp duty with which, under any law for the time being in force, instruments executed by or on behalf of a financing agency or the institution or person aforesaid pertaining to the business of such financing agency, institution or person in so far as it relates to matters provided under this Act of any clause of such instruments, are respectively chargeable; and(b)any fee payable under the law relating to registration for the time being in force or court fees.
