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Indian Stamp (Chhattisgarh Amendment) Act, 2015
(Act No. 23 of 2015)
Last Updated 19th October, 2019 [cg239]
(i) After Article 27, the following shall be inserted, namely :-
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"27-A. Declaration under the Chhattisgarh Prakoshtha Swamitva Adhiniyam, 2000 (No. 15 of 2001). |
Ten thousand rupees. |
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27-B. Document amending or correcting previously registered deed, but not making any material alternations. |
One thousand rupees." |
(ii) For explanation to Article 33, the following shall be substituted, namely:-
"Explanation. - For this purpose, family, in relation to the donor shall mean the donor's father, mother, husband or wife, son, daughter, daughter-in-law, brother, sister and grandchildren, which includes sons' son and daughter and daughters' son and daughter."(iii) After clause (c) of Article 48 (f-1), the following shall be added, namely :-
"(d) if the property is situated outside the State of Chhattisgarh one thousand rupees."
(iv) For Explanation to Article 55, the following shall be substituted, namely:-
"Explanation. - For this purpose, family, in relation to the donor shall mean the donor's father, mother, husband or wife, son, daughter, daughter-in-law, brother, sister and grandchildren, which includes sons' son and daughter and daughters' son and daughter."
