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INDIAN STAMP (PUNJAB AMENDMENT) ACT, 2013
THE INDIAN STAMP (PUNJAB AMENDMENT) ACT, 2013
(Punjab Act No. 56 of 2013)
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:-
Short title and commencement
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.
Amendment of Schedule 1-A of Central Act 2 of 1899.
2. In the Indian Stamp Act, 1899, in its application to the State of Punjab, in Schedule 1-A, in entry 48, for items (f) and (ff), the following item shall be substituted, namely:-
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“(f) When give 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. |
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Note: ‘Family member’ includes spouse, child, parent, sibling, grandparent and grandchild.” |
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Repeal and saving.
3. (1) The Indian Stamp (Punjab Amendment) Ordinance, 2013 (Punjab Ordinance No.5 of 2013), is hereby repealed.
(2) Notwithstanding such repeal, anything, done or any action taken under the principal Act, as amended 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.
