Tamil nadu act 039 of 1992 : Indian Stamp (Tamil Nadu Second Amendment) Act, 1992

Preamble

Indian Stamp (Tamil Nadu Second Amendment) Act, 1992*

[Tamil Nadu Act No. 39 of 1992][30th June, 1992]

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-third Year of the Republic of India as follows:-

* Received the assent of the Governor on the 30th June, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 391, dated June 30, 1992.

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Indian Stamp (Tamil Nadu Second Amendment) Act, 1992.

(2) It extends to the whole of the State of Tamil Nadu.

(3) It shall come, into force on the 1st day of July, 1992.

Section 2. Amendment of Schedule 1

2. Amendment of Schedule 1.- In Schedule I to the Indian Stamp Act, 1899 (???),-

(1) in Article 1, for the words "Fifteen paise", the words "One rupee" shall be substituted;

(2) in Article 3, for the words "Thirty-five rupees", the words "Fifty rupees" shall be substituted;

(3) in Article 4, for the words "Five rupees", the words "Ten rupees" shall be substituted;

(4) in Article 5, in clause (j), for the words "Two rupees fifty paise", the words "Ten rupees" shall be substituted;

(5) in Article 7, for the words "Sixty, rupees", the wards "One hundred rupees shall be substituted;

(6) in Article 8, in clause (b), for the words "Thirty rupees", the words "Forty rupees" shall be substituted;

(7) in Article 9, for the words "Twelve rupees", the words "Twenty rupees" shall be substituted;

(8) in Article 10, for the words "One hundred and fifty rupees", the words "Three hundred rupees" shall be Substituted;

(9) in Article 12, in clause (b),-

(a) for the word "Thirty-five rupees", the words "Fifty rupees" shall be substituted;

(b) for the words "One rupee and fifty paise subject to a maximum or one hundred rupees", the words "Two rupees subject to a maximum of one hundred and fifty rupees" shall be substituted;

(10) in Article 16,-

(a) for the words "Three rupees", the words "Four rupees" shall be substituted;

(b) for the words "Fifteen rupees", the words "Twenty rupees", shall be substituted;

(11) in Article 17, for the words "Twenty-five rupees", the words "??? ruptees" shall be substituted;

(12) in Article 18, in clause (b), for the words "One rupee fifty paise", the words "Two rupees" shall be substituted;

(13) in Article 19, for the words "Thirty paise", the words "One rupee" shall be substituted;

(14) in Article 20, for the words "Five rupees", the words "Ten rupees" shall be substituted;

(15) in Article 20-A, for the words "One rupee" fifty paise", the words "Five rupees" shall be substituted;

(16) in Article 22, for the words "Thirty-five rupees", the words "Sixty rupees" shall be substituted;

(17) in Article 24,-

(a) in clause (i), for the words "Two rupees fifty paise", the words "Five rupees" shall be substituted;

(b) in clause (ii), for the words "Five rupees", the words "Ten rupees" shall be substituted;

(18) in Article 25 in clause (b) for the words "Five rupees", the words "Ten rupees" shall be substituted;

(19) in Article 26, in clause (b), for the words "Thirty rupees", the words "Forty rupees" shall be substituted;

(20) in Article 28, for the words "Fifteen paise", the words "One rupee" shall be substituted;

(21) in Article 29, for the words "Five rupees", the words "Twenty-five rupees" shall be substituted;

(22) in Article 36, for the words "Thirty paise", the words "One rupee", shall be substituted;

(23) in Article 38, for the words "Thirty-five rupees", the words "Sixty rupees" shall be substituted

(24) in Article 39,-

(a) in clause (a) for the words "One hundred rupees", the words "Two hundred rupees" shall be substituted;

(b) in clause (b) for the words "Two hundred and fifty rupees" the words, "Five hundred rupees" shall be substituted;

(25) in Article 44, for the words "Two rupees", the words "Five rupees" shall be substituted;

(26) in article 44, for the words "Two rupees" the words "Five rupees" shall be substituted;

(27) in Article 46,-

(a) in item A,-

(i) in clause (a), for the words "Twenty rupees", the words "Fifty rupees" shall be substituted;

(ii) in clause (b), for the words "Sixty-five rupees", the words "One hundred and fifty rupees" shall be substituted;.

(b) in item B, for the words "Thirty-five rupees", the words "One hundred rupees" shall be substituted;

(28) in Article 48,-

(a) in clause (a), for the words "One rupee fifty paise", the words "Five rupees" shall be substituted;

(b) in clause (b), for the words "Two rupees fifty paise", the words "Fifteen rupees" shall be substituted;

(c) in clause (c), for the words "Twenty rupees", the words "One hundred rupees" shall be substituted;

(d) in clause (d), for the words "Thirty-five rupees", the words "One hundred and seventy-five rupees" shall be substituted

(e) in clause (f), for the words "Three rupees fifty paise", the words "Twenty rupees" shall be substituted;

(29) in Article 50, for the words "Three rupees", the words "Ten rupees" shall be substituted;

(30) in Article 51, for the words "Three rupees" the words "Ten rupees" shall be substituted;

(31) in Article 57, in clause (b), for the words "Forty rupees" shall be substituted;

(32) in Article 58, in clause (b), for the words "Sixty rupees" the words "Eighty rupees" shall be substituted;

(33) in Article 60, for the words "Fifteen paise", the words "One rupee" shall be substituted;

(34) in Article 61, in clause (b), for the words "Thirty rupees" the words "Forty rupees" shall be substituted;

(35) in Article 62,-

(a) in clause (c),

(i) in sub-clause (i), for the words "Thirty rupees", the words" "Forty rupees" shall be substituted;

(ii) in sub-clause (ii), for the words "Thirty rupees", the words "Forty rupees" shall be substituted;

(b) in clause (d), for the words "Thirty-five rupees", the words "Fifty rupees" shall be substituted;

(c) in clause (e), for the words "Twenty rupees", the words "Thirty rupees," shall be substituted

(36) in Article 64,-

(a) in clause (a), for the words "sixty-seven rupees-fifty paise", the words "ninety rupees" shall be substituted;

(b) in clause (b), for the words "forty-five rupee", the words "sixty rupees" shall be substituted

(37) in Article 65 for the words "One rupee fifty paise", the words Five rupees" shall be substituted.

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