(2)On the introduction of the duty as aforesaid, -(a)Section 28 of the Kerala Stamp Act, 1959 shall be read as if it specifically required the particulars to be set forth separately in respect of property situated in the area under the jurisdiction of a village panchayat and in respect of property situated outside such area; and(b)Section 62 of the Kerala Stamp Act, 1959 shall be read as if it referred to the village panchayat as well as Government.
