^Amndmantot to ft. Wtan 8ton Act, 18^"j
8ohadult1-A. (Cantnd Afl 2 ol 1088) aa In tomaj,j to the NaUanal Caeltai Tatrltoiy ofj!
Dahi. In Sehaduia 1-A, for ArtWait No. 2^, too frSkwino Artda ahalili
NOJU4 (JOyLA-2007/ -Tile following Act of Le^lalative Aaaembly of tt National Capital Territory of Delhi received the was of the President of India on the 5* November, 2007 end la hereby puMtthed for general information: •
"The Indian Stamp (Delhi Amendment) Act, 2007 (Delhi Act 10ofl007)
(Al paaaed by the Ughlative Aaaenrtlly of the National CaphalTenhory of DoUd on the 1* September, 2007).
[S*Novembw,2007] An Act farther to •send the Indian Stamp ^ct IKWlLBUrti taeie n , firm In the Netknml Cap^ Tenimry of Delhi.
BE h enacted by the Ugialati-c Auethbly of the Nations! Capital Tcrotory of . JBelhi in the Ftfiy^i^ith Year of the Republic of India u follow* -
8hortttHn,a)dantand1. (1) TWe Act may b. callad tha • Comnwrwmant.Indian 8tantp (DdN Amandmnot)
Act. 2007. ,
(2)It amands to tha whole of tha National CapW Tairttay of CMhl.
(3)N thaH coma Into foremen
tudt data am tha Uautenant
Govamor of tha Natonal Capital
Tarrttoty at Oalhi my, by
nodflcfUon In tha Dattd Gaiatte,
appoint
COVEENMENT OP NATIONAL CAPITAL TEBMTOftY OP DELHI (DEPARTMENT OT LAW, JUSTICE A UHSIBLATIVlt AJFAISS)
1^ LEVEL, OWING, DELHI SECRETARIAT, NEW DELHI
Dasoription of Inatyument C 0 Propsr Ramp Dy “23. Com~yanca oe dafined by Thves pascent of (e conpideration ~ section 2(10) not belg & transier amount 8ed forth in the Inatnment. charged or suamptad under No. 62. o | o ' | Further redusad 1o two peroent it rspect of individuclyfioindy heki imsnowaisle -proposty by woman/ women (Providet the in casos of the reduced fuls of stamp duly L oyl भरने! फट 0 the shere (8 “न ot शक क्र ने i 1T rmsa—
