Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Stamp (Tamil Nadu Third Amendment) Act, 2012 19 of 2013 CONTENTS 1. Short title, extent and commencement 2. Amendment of Schedule I Indian Stamp (Tamil Nadu Third Amendment) Act, 2012 19 of 2013 An Act further to amend the Indian Stamp Act, 1899 in its application to the State of Tamil Nadu. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:-- 1. Received the Assent of the President on September 4, 2013 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 261, page 93, dated September 13, 2013. 1. Short title, extent and commencement :- (1) This Act may be called the Indian Stamp (Tamil Nadu Third Amendment) Act, 2012. (2) It extends to the whole of the State of Tamil Nadu. (3) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of Schedule I :- In Schedule I to the Indian Stamp Act, 1899 (Central Act II of 1899), in Article 58, in Clause (a), in the Explanation under sub- clause (i), for the expression "grandchild", the expression "grandchild, brother or sister" shall be substituted.