Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Stamp (Haryana Amendment) Act, 1979 17 of 1979 [17 October 1979] CONTENTS 1. Short Title 2. Amendment Of Schedule I-A To Central Act 2 Of 1899 3. Haryana Repeal Ordinance Indian Stamp (Haryana Amendment) Act, 1979 17 of 1979 [17 October 1979] AN ACT to amend the Indian Stamp Act, 1899, in its application to the State of Haryana. Be it enacted by the Legislature of the State of Haryana in the Thirtieth Year of the Republic of India as follows :-- 1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated the 21st September, 1979, page 1606. 1. Short Title :- This Act may be called the Indian Stamp (Haryana Amendment) Act, 1979. 2. Amendment Of Schedule I-A To Central Act 2 Of 1899 :- In Schedule I-A to the Indian Stamp Act, 1899,-- (a) for entry 23, the following entry shall be substituted, namely:-- Description of instrument Proper Stamp Duty "23. Conveyance as defined by section 2(10) not being a transfer charged or exempted under No. 62 Where conveyance amounts to sale of immovable property (a) Other conveyances (b) 1 2 3 where the value or amount of the consideration for such conveyance as set forth therein docs not exceed six rupees and twenty- five paise three rupees fifty rupees where it exceeds fifty rupees but docs not exceed one hundred rupees twelve rupees and fifty paise six rupees and twenty-five paise where it exceeds one hundred rupees but does not exceed two hundred rupees twenty-five rupees twelve rupees and fifty paise Where it exceeds two hundred rupees but does not exceed three hundred rupees thirty-seven rupees and fifty paise eighteen rupees and seventy-five paise where it exceeds three hundred rupees but does not exceed four hundred rupees fifty rupees twenty-five rupees where it exceeds four hundred rupees but does not exceed five hundred rupees sixty-two rupees and fifty paise thirty-one rupees and twenty-five paise where it exceeds five hundred rupees but does not exceed six hundred rupees seventy-five rupees thirty-seven rupees and fifty paise where it exceeds six hundred rupees but does not exceed seven hundred rupees eighty-seven rupees and fifty paise forty-three rupees and seventy five paise where it exceeds seven hundred rupees but does not exceed eight hundred rupees one hundred rupees fifty rupees where it exceeds eight hundred rupees but does not exceed nine hundred rupees one hundred twelve rupees and fifty paise fifty-six rupees and twenty-five paise where it exceeds nine hundred rupees but docs not exceed one thousand rupees one hundred and twenty-five rupees sixty-two rupees and fifty paise and for every five hundred rupees or part thereof in excess of one thousand rupees sixty-two rupees and fifty-paise thirty-one rupees and twenty-five paise 3. Haryana Repeal Ordinance :- T h e Indian Stamp (Haryana Amendment) Ordinance, 1979 (Haryana Repeal Ordinance No. 1 of 1979), is hereby repealed: Provided that anything done or any action taken under the Ordinance so repealed shall be deemed to be done or taken under this Act.