Indian Stamp (Haryana Amendment) Act, 1997*
| [Haryana Act No. 21 of 1997] | [12th August, 1997] |
An Act to amend the Indian Stamp Act, 1899, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Forty-eighth year of the Republic of India as follows:-
* [Received the assent of the Governor on 12th August, 1997 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 26/97, dated 2nd September, 1997].
1. Short title.- This Act may be called the Indian Stamp (Haryana Amendment) Act, 1997.
2. Amendment of section 47A of Central Act 2 of 1899.- In sub-section (4) of section 47A of the Indian Stamp Act, 1899, for the words "the District judge", the words "the Commissioner of Division" shall be substituted.