89. Method of assessment of duty on transfers of property.
- In addition to the mutation fee as provided in sub-section (4), section 84, a duty on transfers of property shall be levied in the form of a surcharge on the duty imposed by the India Stamp Act, 1899 (Act 11 of 1899), as in force for the time being in the Union territory of Manipur, on instruments of sale, gifts and mortgage with possession of immovable property situated within the limits of a municipality, at a rate of one per cent of the amount of the consideration, the value of the property, or the amount secured by the mortgage as the ,case may be.
