[Cites 0, Cited by 0]
[Section 6]
[Entire Act]
State of Andhra Pradesh - Subsection
Section 6(3) in The Andhra Pradesh Stamp (Inspection of Properties) Rules, 1998
| *(B) (i) | If Relating to construction of a house or building including a multi-unit house or building or unit of apartment/flat/ portion of a multi-storied building or for development sale of any other immovable property. | Five Rupees for every one hundred rupees or pary thereof on the market value or the estimated cost of the proposed construction/development of such property as the case may be, as mentioned in the agreement or the value arrived at, in accordance with the schedule of rates prescribed by the Public Works Department authorities, whichever is higher. |
| (C) | In any other case..................................................................................................................100-00 | |
| When given for construction on, development of, or sale or transfer (in any manner whatsoever) of, any immovable property. | Five Rupees for every one hundred rupees or part thereof on the market value of the property". | |
| If relating to a multi-unit house or unit of apartment/ flat/portion of a multi-storied building or part of such structure to which the provisions of Andhra Pradesh Apartments (Promotion of Construction and Ownership Act, 1987, apply) | ||
| (i) where the value does not exceed Rs. 2,00,000/- | Rupees twelve thousands. | |
| (ii) where it exceeds Rs. 2,00,000/- but does not exceed Rs.3,50,000/- | Rupees twelve thousands plus 4% on the value above Rs. 2,00,000/- | |
| (iii) where it exceeds Rs. 3,50,000/- but does not exceed Rs. 7,00,000/- | Rupees eighteen thousands plus 6% on the value above Rs. 3,50,000/-. | |
| (iv) where it exceeds Rs.7,00,000/- | Rupees thirty-nine thousands plus 8% on the value above Rs. 7,00,000/-. |