PUNJAB GOVT. GAZ. (EXTRA), OCTOBER 14, 2016 89 LL (ASVN 22, 1938 SAKA)
PART 1 GOVERNMENT OF PUNJAB DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 14th October, 2016 No. 32-Leg./2016.
Punjab Received the as October, 2016, is hereby
-The following Act of the Legislature of the State of sent of.the Governor of Punjab on the 10th day of published for general information:-
THE INDIAN STAMP (PUNJAB THIRD AMENDMENT) ACT, 2016.
(Punjab Act No. 25 of 2016) AN
ACT Jurther 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-seventh Year of the Republic of India, as follows:-
I. (1) This Act may be called the Indian Stamp (Punjab Third Short title and Amendment) Act, 2016. commencement,
(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 Amendment in Punjab, in Schedule 1-A, in entry 48, for item “f”, the following item shall be onpedule 1-4 of substituted, namely:- 15eG
“(f) when given for consideration The same duty as is levigble and authorizing the attorney on conveyances (entry No. 23) to sell any immovable by this Schedule for the amount
CT property; and of consideration.”
VIVEK PURI,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
1115/10-2016/Pb. Govt. Press, S.A.S. Nagar