Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Stamp (Amendment) Act, 2011 41 of 2011 [28 December 2011] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of Bom. Lx Of 1958 3. Amendment Of Section 10 Of Bom. Lx Of 1958 4. Amendment Of Section 69 Of Bom. Lx Of 1958 5. Repeal Of Mah. Ord. Xxii Of 2011 And Saving Bombay Stamp (Amendment) Act, 2011 41 of 2011 [28 December 2011] PREAMBLE An Act further to amend the Bombay Stamp Act, 1958. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Bombay Stamp Act, 1958, for the purposes hereinafter appearing; and, therefore, promulgated the Bombay Stamp (Amendment) Ordinance, 2011, on the 28th November 2011; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Sixty- second Year of the Republic of India as follows.-- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Stamp (Amendment) Act, 2011. (2) It shall be deemed to have come into force on the 28th November, 2011. 2. Amendment Of Section 2 Of Bom. Lx Of 1958 :- I n section 2 of the Bombay Stamp Act, 1958 (Bom. LX of 1958) (hereinafter referred to as "the principal Act"), in clause (k), after sub-clause (iv), the following sub-clause shall be added, namely.-- "(v) receipt of e-payment;" 3. Amendment Of Section 10 Of Bom. Lx Of 1958 :- In section 10 of the principal Act, in sub-section (3),- (a) in clause (iii), the word" or" shall be deleted; (b) in clause (iv), for the words "pay order," the words "pay order; or" shall be substituted; (c) after clause (iv), the following clause shall be added, namely.-- "(v) by e-payment;"; (d) after the words "General Stamp Office" the words, brackets and letters "or, as the case may be, Government Receipt Accounting System (G.R.A.S.) (Virtual Treasury)"shall be inserted. 4. Amendment Of Section 69 Of Bom. Lx Of 1958 :- I n section 69 of the principal Act, in sub-section (2), after clause (c), the following clause shall be inserted, namely.--- "(ca) the manner of payment of stamp duty, and refund thereof, by e-payment;". 5. Repeal Of Mah. Ord. Xxii Of 2011 And Saving :- (1) The Bombay Stamp (Amendment) Ordinance, 2011 (Mah. Ord. XXII of 2011), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.