Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Stamp (Second Amendment) Act, 2009 20 of 2009 [27 August 2009] CONTENTS 1. Short Title And Commencement 2. Amendment Of The Schedule 3. Repeal And Savings Karnataka Stamp (Second Amendment) Act, 2009 20 of 2009 [27 August 2009] An Act further to amend the Karnataka Stamp Act, 1957. Whereas it is expedient further to amend the Karnataka Stamp Act, 1957 (Karnataka Act 34 of 1957) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the sixtieth year of the Republic of India, as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Karnataka Stamp (Second Amendment) Act, 2009. (2) It shall be deemed to have come into force with effect from 4th June 2009. 2. Amendment Of The Schedule :- In the Karnataka Stamp Act, 1957 (Karnataka Act 34 of 1957), in the Schedule,- (1) in Article 20,- (i) in clause (1), in column (2), the proviso shall be omitted. (ii) In clause (2), in column (3), for the words "seven and a half percent" the words, brackets and figures "the same duty as a conveyance under Article 20(1)" shall be substituted. (2) In Article 41, in clause (eb), in column 3, for the words "seven rupees and fifty paise for every one hundred rupees or part thereof"the words, brackets and figures "the same duty as a conveyance under Article 20(1)"hall be substituted. 3. Repeal And Savings :- ( 1 ) The Karnataka Stamp (Amendment) Ordinance, 2009 (Karnataka Ordinance No.5 of 2009) is hereby repealed: (2) Notwithstanding such repeal anything done or any action taken under the Principal Act as amended by the said ordinance shall be deemed to have been done or taken under the Principal Act as amended by this Act.