Indian Stamp (Tamil Nadu Amendment) Act, 1997*
| [Tamil Nadu Act No. 9 of 2001] | [11th July, 2001] |
An Act further to amend the Indian Stamp Act, 1899, in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th June, 2001 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 465, dated July 11, 2001.
1. Short title, extent and commencement.- (1) This Act may be called the Indian Stamp (Tamil Nadu Amendment) Act, 1997.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force at once.
2. Amendment of Schedule 1.- In Schedule 1 to the Indian Stamp Act, 1899.-
(1) in Article 3, for the words "Fifty rupees", the words "One hundred rupees" shall be substituted:
(2) in Article 4, for the words "Ten rupees", the words "Twenty rupees" shall be substituted:
(3) in Article 5, in clause (j) for the words "Ten rupees", the words "Twenty rupees" shall be substituted:
(4) for Article 6, the following Article shall be substituted, namely:-
"6. Agreement relating to Deposit of title deeds, pawn or pledge, that is to say any instrument evidencing an agreement relating to-
(1) the deposit of title-deeds or instruments constituting or being evidence of the title to any properly whatever (oilier titan a marketable security), or
(2) the pawn or pledge of movable property, where such deposit pawn or pledge has been made by way of security for the repay mem of money advanced or to be advanced by way of loan or an existing or future debt-
| (a) if such loan or debt is repayable on demand or more than three months from the date of instrument evidencing the agreement. | Five rupees per every Rs. 1,000/- or part thereof of the value of the loan or debt. |
| (b) if such loan or debt is repayable within three months from the date of such instrument. | Two rupees and fifty paise for every Rs. 1,000/- or part thereof of the value of the loan or debt." |
(5) in Article 10-A, for the words "Five rupees", the words "Ten rupees" shall be substituted;
(6) in Article 24, in clause (ii), for the words "Ten rupees", the words "Twenty rupees" shall be substituted;
(7) in Article 25, in clause (b), for the words "Ten rupees", the words "Twenty rupees" shall be substituted.
(8) in Article 46, in clause A, in sub-clause (b), for the words "One hundred and fifty rupees", the words "Three hundred rupees" shall be substituted;
(9) in Article 57, in clause (b), for the words "Forty rupees", the words "Eighty rupees" shall be substituted;
(10) in Article 64,-
??? in clause (a), for the words "Ninety rupees", the words "On ??? and eighty rupees" shall be substituted;
(b) in clause (b), for the words "Sixty rupees", the words "One hundred and twenty rupees" shall be substituted.