(3)On the introduction of the transfer duty -(i)section 27 of the said Indian Stamp Act, 1899 (II of 1899) as, from time to time, so modified, shall be read as if it specifically required the particulars referred to therein to be set forth separately in respect of property situated within the limits of municipality and outside such limits respectively; and(ii)section 64 of that Act, as, from time to time, so modified, shall be read as if it referred to the municipality as well as the Government.
