93. Particulars to be set forth in documents making transfer of property.
(1)For the purposes of section 92 of this Act, section 27 of the Indian Stamp Act, 1899, 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 [any area within the jurisdiction of the Howrah Municipal Corporation or of any Municipality of Howrah] [Words 'and the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'the Howrah Municipality and the Bally Municipality' by W.B. Act 15 of 1995.], and(b)property situated outside [any area within the jurisdiction of the Howrah Municipal Corporation or of any Municipality of Howrah] [Words 'and the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'the Howrah Municipality and the Bally Municipality' by W. B. Act 15 of 1995.].(2)For the purposes of section 92 of this Act, section 64 of the Indian Stamp Act, 1899, shall be read as if it referred to the Board as well as the Government.Customs duty in jute.
