PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 23,2013
(PAUSA 02, 1935 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 23rd December, 2013 No. 68-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 20th Day of December, 2013, is hereby published for general information:
THE INDIAN STAMP (PUNJAB AMENDMENT) ACT, 2013
(Punjab Act No. 56 of 2013)
293
AN
")
ACT
further to amend the Indian Stamp Act, 1899, in its application to the State of Punjab.
BE it enacted by the Legislature of the State of Punjab in the Sixty-fourth Year of the Republic of India as follows: -
1. (1) This Act may be called the Indian Stamp (Punjab Amendment)
Act, 2013.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Indian Stamp Act, 1899, in its application to the State of Punjab, in
Schedule 1-A, in entry 48, for items ) and ), the following item shall be
When given to a person
other than family member,
authorizing the attorney to
sell any immovable
property ; and
2% of the amount of the
consideration, or of Collector
rate in respect of the property
mentioned in the instrument,
whichever is higher.
Note: 'Family member' includes
spouse, child, parent, sibling,
grandparent and grandchild.".
Short title and
commencement.
Amendment of
Schedule 1-A of
Central Act 2 of
1899.
substituted, namely:
J B GOVT. GAZ. TRA), BER 23, 13
a
2, 35 KA)
1
E MENT J B
ENT GI ATIVE FFAIRS, J
OTIFI TI N
he r ecember, o. 8-Leg./2013.-The lowing Act of the Legislature of the State of unjab i ed ssent f overnor of Punjab on the 20th Day of ecember, 13, is er y published for general information:-
INDIAN P ENDMENT) ACT, 2013
b ct o. 3)
further to amend the Indi am ct, 9, n pli ation to
t t unjab.
t h egislature of j in the i
t -fourth
ear h epublic o s:
1. ) i c h n am P j endment) r title and Act,
m e m .
(2 lt s l om in o o i t rom h s
publi at n h Offi azet e
.
2. n h n am ct 9, in its li t n o h o Punjab, in e t
l 1-A
ul 1 A, in e o tem (f) (ff), h follow item shal b ~ 1412 of substituted, namely :—
1899.
"(f) Whe g ven o s on 2% of the am the
o h than fami ber, consideration, o Collector author zingth a torn to ra e in re t of the proper ty
sell any immovable mentioned in the ins rumen t,
property ; and
whi er is h her.
Note : 'Fami m ber' inc u sp se, c i
, p nt, sib ing,
grandparent and gra ndchil ."
1
PUNJAB GOVT.GAZ. (EXTRA), DECEMBER 23,2013
(PAUSA 02, 1935 SAKA)
3. (1) The Indian Stamp (Punjab Amendment) Ordinance, 2013 (Punjab Repeal and Ordinance No. 5 of 2013), is hereby repealed.
294
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as anmended by the Ordinance referred to in sub section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
H.P.S. MAHAL,
392/12-2013/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Affairs. saving.
P NJAB GOVT. GAZ. (EXTRA), DECEMBER 23,2013 294
( SA 02, 1935 SAKA)
3. (1) The Indian St p (Punjab Amendment) Ordinance, 2013 (Punjab Ordinance No. 5 of 2013), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under t e principal Act, as amended by the Ordinance referred to in sub- section (1), shall be de ed to have been done or taken under the principal Act, as ended by t is Act.
H.P.S. AHAL,
Secretary to Government of Punjab, epartment f egal Legislative Affairs. 392/12-2013/Pb. ovt. res , . .S. agar Repeal and
saving.
2