Section 40(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(1)The Government may, by notification in the Official Gazette, reduce or remit, whether prospectively or retrospectively from a date not earlier than the date of commencement of this Act :-(a)the stamp duty with which under any law relating to stamp duty for the time being in force, instruments or documents executed by or on behalf of a promoter, apartment owner or association relating to any of the purposes of this Act, are respectively chargeable;(b)any fee payable by or on behalf of a promoter, apartment owner or association in relation to instrument or documents referred to in clause (a) under any law relating to registration of documents or to Court-fees, for the time being in force, and which the Government is competent not levy.
