Back
THE INDIAN STAMP (BIHAR AMENDMENT) ACT, 2013
THE INDIAN STAMP (BIHAR AMENDMENT) ACT, 2013
[Bihar Act 5, 2013]
An Act to amend The Indian Stamp Act, 1899
IN ITS APPLICATION TO THE STATE OF BIHAR
Be it enacted by the legislature of the State of Bihar in the Sixty-fourth year of the Republic of India as follows: ---
1. Short title, extent and commencement:—
(1) This Act may be called the Indian Stamp (Bihar Amendment) Act, 2013.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once,
2. Substitution in sub-section (1) of Section-47-A of the Indian Stamp Act 1899. –
Section-47-A(1) of the Indian Stamp Act, 1899 (as amended from time to time) shall be substituted by the following: --
" (1) Where the registering officers appointed under the Registration Act, 1908 while registering any instrument of conveyance, exchange, gift, partition or settlement is satisfied that the classification of the property and/or the measurement of the structure contained in the property which is subject matter of such instrument has been set forth wrongly or the market value of the property, which is subject matter of such instrument has been set forth at a lower rate than the Guideline Register of Estimated Minimum Value prepared under the rules framed under the provision of this Act, he shall refer such instrument before registering it to the Collector for determination of the proper market value of such property and the proper duty payable thereon."
