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State of Andhra Pradesh - Section
Section 161 in Reductions and Remissions (Andhra Pradesh)
161.
Reduced the Stamp Duty payable in respect of following documents under Schedule I-A to the Indian Stamp Act, 1899. Vide G.O. 583, Rev. (R-I), Dated 30.11.2013.| Article of Schedule 1-A | Nature of Document | Existing Stamp Duty | Rate of Stamp duty now fixed |
| Article 35-A | Mortgage with possession | 5% | 2% |
| Article 28 (a), (b), (i) | Further charges with possession of the property | 5% | 2% |
| Article 28 (b) (ii) | Further charges without possession | 3% | 0.5% |
| Article 35 (b), (ii) | Mortgage without possession: | ||
| (A) in favour of Govt. or Local Bodies or UDAs to ensure compliance to building/layout rules. | 0.5% | Rs.5000/- | |
| (B) Other than (A). | 0.5% | 0.50% |