/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
13 13 13 13 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 11 11935 935 935 935 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 332 332 332 332) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 33 33 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2013 2013 2013 2013
fof/k foHkkx
&&&&&&&&
vf/klwpuk,a
3 ebZ 2013
la0 ,y0th0&1&5@2013@yst% 74 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e] ftlij
egkefge jkT;iky fnukad 27 vizhy] 2013 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds
fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 3 /uni092E/uni0908 2013
Hkkjrh; LVkEi ¼fcgkj l Hkkjrh; LVkEi ¼fcgkj l Hkkjrh; LVkEi ¼fcgkj l Hkkjrh; LVkEi ¼fcgkj la'kks/ku½ fo/ks;d] 2013 a'kks/ku½ fo/ks;d] 2013 a'kks/ku½ fo/ks;d] 2013 a'kks/ku½ fo/ks;d] 2013
[fcgkj vf/kfu;e 5] 2013 fcgkj vf/kfu;e 5] 2013 fcgkj vf/kfu;e 5] 2013 fcgkj vf/kfu;e 5] 2013 ]
fcgkj jkT; esa ykxw gksus ds fy, Hkkjrh; LVkEi vf/kfu;e] 1899 fcgkj jkT; esa ykxw gksus ds fy, Hkkjrh; LVkEi vf/kfu;e] 1899 fcgkj jkT; esa ykxw gksus ds fy, Hkkjrh; LVkEi vf/kfu;e] 1899 fcgkj jkT; esa ykxw gksus ds fy, Hkkjrh; LVkEi vf/kfu;e] 1899
dk la’kks/ku djus ds fy, dk la’kks/ku djus ds fy, dk la’kks/ku djus ds fy, dk la’kks/ku djus ds fy, vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;eAA AA
Hkkjr x.kjkT; ds pkSalBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks% &
11 11---- laf{kIr uke] foLrkj ,oa izkjE laf{kIr uke] foLrkj ,oa izkjE laf{kIr uke] foLrkj ,oa izkjE laf{kIr uke] foLrkj ,oa izkjEHkA HkA HkA HkA & ¼1½ ;g vf/kfu;e Hkkjrh; LVkEi ¼fcgkj la’kks/k u½ vf/kfu;e] 2013 dgk
tk ldsxkA
¼2½ ;g lEiw.kZ fcgkj jkT; esa ykxw gksxkA
¼3½ ;g rqjar izo`r gksxkA
22 22---- Hkkjrh; LVkEi vf/kfu;e] 1899 dh /kkjk&47&d dh mi&/ kkjk ¼1½ dk izfrLFkkiuA Hkkjrh; LVkEi vf/kfu;e] 1899 dh /kkjk&47&d dh mi&/k kjk ¼1½ dk izfrLFkkiuA Hkkjrh; LVkEi vf/kfu;e] 1899 dh /kkjk&47&d dh mi&/k kjk ¼1½ dk izfrLFkkiuA Hkkjrh; LVkEi vf/kfu;e] 1899 dh /kkjk&47&d dh mi&/k kjk ¼1½ dk izfrLFkkiuA & Hkkjrh; LVkEi
vf/kfu;e] 1899 ¼le;≤ ij ;Fkk la'kksf/kr½ dh /kkj k&47&d dh mi&/kkjk ¼1½ fuEufyf[kr }kjk
izfrLFkkfir dh tk,xh% &
^^¼1½ ^^¼1½ ^^¼1½ ^^¼1½ jftLVªhdj.k vf/kfu;e] 1908 ds v/khu fu;qDr fuca/ku inkf/kdkjh dk fofue;] gLrkarj.k] nku]
c¡Vokjk ;k cUnkscLrh ds fdlh fy[kr dk fuca/ku djrs le;] tgk¡ ;g lek/kku gks tk; fd
fy[kr esa lEifŸk dk oxhZdj.k ;k@vkSj lEifŸk esa varfoZ"V lajpuk dh eki xyr :i ls miof.kZr
dh xbZ gks ;k lEifŸk dk cktkj ewY; bl vf/kfu;e ds i zko/kkuksa ds v/khu cuk;h x;h fu;ekoyh
ds v/khu rS;kj dh xbZ U;wure ewY;kadu ekxZn'kZd iat h esa fn, x, ewY; ls de miof.kZr dh
x;h gS ogk¡ og fuca/ku ds iwoZ ,sls fy[kr dks lEifŸ k ds mfpr cktkj ewY; ,oa mlij Hkqxrs;
mfpr 'kqYd fu/kkZj.k gsrq lekgŸkkZ dks izsf"kr djsxkA** ** ** **
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
3 ebZ 2013
la0 ,y0th0&1&5@2013@yst% 75
—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky }kjk
fnukad 27 vizhy] 2013 dks vuqer Hkkjrh; LVkEi ¼fcgkj la'kks/ku½ vf/kfu;e] 2013 dk fuEufyf[kr
vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds } kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds
vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le{kk tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 3 /uni092E/uni0908 2013
THE INDIAN STAMP (BIHAR AMENDMENT) ACT, 2013
[Bihar Act 5, 2013]
An
ACT
TO AMEND THE INDIAN STAMP ACT, 1899
IN ITS APPLICATION TO THE STATE OF BIHAR
Be it enacted by the legislature of the State of B ihar in the Sixty-fourth year of the
Republic of India as follows: ---
1. Short title, extent and commencement :—(1) This Act may be called the Indian Stamp
(Bihar Amendment) Act, 2013.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once,
2. Substitution in sub-section (1) of Section-47-A of The Indian Stamp Act 1899 . -
Section-47-A(1) of the Indian Stamp Act, 1899 (as a mended from time to time) shall be
substituted by the following: --
" (1) Where the registering officers appointed under the Registration Act, 1908 while
registering any instrument of conveyance, exchange, gift, partition or settlement is
satisfied that the classification of the property a nd/or the measurement of the
structure contained in the property which is subjec t matter of such instrument has
been set forth wrongly or the market value of the p roperty, which is subject matter
of such instrument has been set forth at a lower ra te than the Guideline Register of
Estimated Minimum Value prepared under the rules fr amed under the provision of
this Act, he shall refer such instrument before reg istering it to the Collector for
determination of the proper market value of such pr operty and the proper duty
payable thereon."
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government.
—————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 332-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.