Section 83 in The Orissa Town Planning and Improvement Trust Act, 1956
83. Duty on certain transfers of immovable property.
(1)The duty imposed by the Indian Stamp Act, 1 of 1899, on any deed of transfer of immovable property shall in the case of immovable property situated within the area to which this Act applies be increased by [three per centum] [Substituted vide O.A. No. 7 of 2005 O.G.E. No. 860 dated 25.5.2005.] on the value of the property transferred in the case of a usufructuary mortgage on the amount secured by the instrument.(2)For the purposes of this section, Section 27 of the Indian Stamp Act, 1 of 1899, as modified from time to time, shall be read as if it specifically required the particulars referred to therein to be set forth separately in respect of-(a)property situated in the Municipality or local area, and(b)property situated outside the Municipality or local area.(3)For the purposes of this section, Section 64 of the said Indian Stamp Act, 1 of 1899, as modified from time to time, shall be read as if it referred to the Planning authority as well as the State Government.(4)All collections resulting from the said increase shall after deducting incidental expenses, if any, be paid to the Planning authority at such time as may be prescribed by the State Government.
