Indian Stamp (Andhra Pradesh Amendment) Act, 1997*
| [Andhra Pradesh Act No. 31 of 1997] | [15th August, 1997] |
An Act further to amend the Indian Stamp Act, 1899 in its application to the State of Andhra Pradesh.
Be it enacted by the Legislative Assembly of the state of Andhra Pradesh in the Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on 15th August, 1997. For Statement of the Object and Reasons. Please see the A.P. Gazette Part IV-A Extraordinary dated 19th March, 1997 at P-3.
1. Short title extent and commencement.- (1) This Act may be culled the Indian Stamp (Andhra Pradesh Amendment) Act, 1997.
(2) it extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force or such date as the state Government may, by notification in the Andhra Pradesh Gazette, appoint.
2. Amendment of sec. 76-A.- In the Indian Stamp Act, 1899 (Central Act II of 1899) as in force in the State of Andhra Pradesh, section 76-A,-
(i) in clause (a), the word "and" shall be omitted;
(ii) in clause (b), the word "and" to shall be added at the end;
(iii) after clause (b), the following ??? the shall be inserted; namely:-
all or any of the powers conferred on it by section 9(1)(b) to the Commissioner and Inspector General of Registration and Stamps.".