Bihar act 005 of 2013 : Indian Stamp (Bihar Amendment) Act, 2013

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िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 13 वैशाखैैै 1935 (श0) (संंंं0 पटना 332) पटना, शुबुुु वार, 3 मई 2013 fof/k foHkkx

&&&&&&&&

vf/klwpuk,a

3 ebZ 2013

la0 ,y0th0&1&5@2013@yst% 74—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 27 vizhy] 2013 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA

fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

1

Hkkjrh; LVkEi ¼fcgkj la'kks/ku½ fo/ks;d] 2013a s sa s sa s s

[fcgkj vf/kfu;e 5] 2013]

fcgkj jkT; esa ykxw gksus ds fy, Hkkjrh; LVkEi vf/kfu;e] 1899sa w s s ssa w s s ssa w s s s dk la'kks/ku djus ds fy, a s s sa s s sa s s s vf/kfu;eA

Hkkjr x.kjkT; ds pkSalBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks% & 1- laf{kIr uke] foLrkj ,oa izkjEa a za a za a z HkA & ¼1½ ;g vf/kfu;e Hkkjrh; LVkEi ¼fcgkj la'kks/ku½ vf/kfu;e] 2013 dgk tk ldsxkA

¼2½ ;g lEiw.kZ fcgkj jkT; esa ykxw gksxkA

¼3½ ;g rqjar izo`r gksxkA

2- Hkkjrh; LVkEi vf/kfu;e] 1899 dh /kkjk&47&d dh mi&/kkjk ¼1½ dk izfrLFkkiuAzzz & Hkkjrh; LVkEi vf/kfu;e] 1899 ¼le;≤ ij ;Fkk la'kksf/kr½ dh /kkjk&47&d dh mi&/kkjk ¼1½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh% &

^^¼1½ jftLVªhdj.k vf/kfu;e] 1908 ds v/khu fu;qDr fuca/ku inkf/kdkjh dk fofue;] gLrkarj.k] nku] c¡Vokjk ;k cUnkscLrh ds fdlh fy[kr dk fuca/ku djrs le;] tgk¡ ;g lek/kku gks tk; fd

fy[kr esa lEifŸk dk oxhZdj.k ;k@vkSj lEifŸk esa varfoZ"V lajpuk dh eki xyr :i ls miof.kZr dh xbZ gks ;k lEifŸk dk cktkj ewY; bl vf/kfu;e ds izko/kkuksa ds v/khu cuk;h x;h fu;ekoyh ds v/khu rS;kj dh xbZ U;wure ewY;kadu ekxZn'kZd iath esa fn, x, ewY; ls de miof.kZr dh x;h gS ogk¡ og fuca/ku ds iwoZ ,sls fy[kr dks lEifŸk ds mfpr cktkj ewY; ,oa mlij Hkqxrs; mfpr 'kqYd fu/kkZj.k gsrq lekgŸkkZ dks izsf"kr djsxkA**

fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

3 ebZ 2013

la0 ,y0th0&1&5@2013@yst% 75 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 27 vizhy] 2013 dks vuqer Hkkjrh; LVkEi ¼fcgkj la'kks/ku½ vf/kfu;e] 2013 dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd̀r ikB le{kk tk;sxkA fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

2

THE INDIAN STAMP (BIHAR AMENDMENT) ACT, 2013

[Bihar Act 5, 2013]

An

ACT

TO AMEND THE INDIAN STAMP ACT, 1899

IN ITS APPLICATION TO THE STATE OF BIHAR

Be it enacted by the legislature of the State of Bihar in the Sixty-fourth year of the Republic of India as follows: ---

1. Short title, extent and commencement:—(1) This Act may be called the Indian Stamp (Bihar Amendment) Act, 2013.

(2) It shall extend to the whole of the State of Bihar.

(3) It shall come into force at once,

2. Substitution in sub-section (1) of Section-47-A of The Indian Stamp Act 1899. - Section-47-A(1) of the Indian Stamp Act, 1899 (as amended from time to time) shall be substituted by the following: --

" (1) Where the registering officers appointed under the Registration Act, 1908 while registering any instrument of conveyance, exchange, gift, partition or settlement is satisfied that the classification of the property and/or the measurement of the structure contained in the property which is subject matter of such instrument has been set forth wrongly or the market value of the property, which is subject matter of such instrument has been set forth at a lower rate than the Guideline Register of Estimated Minimum Value prepared under the rules framed under the provision of this Act, he shall refer such instrument before registering it to the Collector for determination of the proper market value of such property and the proper duty payable thereon."

By order of the Governor of Bihar,

VINOD KUMAR SINHA,

Secretary to Government. —————

अधी-क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु2ित। बहार गजट (असाधारण) 332-571+400-ड0ट0पी0।

Website: http://egazette.bih.nic.in

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