LexThe Indian Stamp (Chhattisgarh Amendment) Act, 1899
Chhattisgarh · state statute
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CHHAITISGARH ACT
(No. 4 of 2005)
I
THE INDIAN STAMP (CHHATTISG~ AMENDMEN1) ACT, 2005
.
An Act further to amend the Indian Strunp Act, .1899 in its application to the
,
State of Chhattisgarb.
Be it enacted by the Chhattisgarh Legislature in the Fifty-sixth year of the Republic
of India as follows:-
I.
2
(I) This Att may be called the Indian Stamp (Chhattisgarh Amendment) Act,
2005.
(2) It shall come into force from the date of its publication in the official
gazette .
(I)
..:
In Schedul~ 1-A of the lrulian'Stamp Act, 1899 (No. 2 of 1899) (hereinafter
referred to as the Principal Act), after •Article 5 (a) the following Article
(aa) shall be inserted, namely :-
"(a a) If relating to the construction of a building on Two percent of .
a land by a person other than the owner or the market
lessee of such land and having a stipulation value of the
that after construction, such building shall be land
h_eld jointly or severally by that other person
and. the owner or the. lessee, as the case may
be, ·of such land, or that it shall be sold jointly
or severally by them or that a part of it shall • ·
be held jointly or severally by them and ·the
remaining part thereof shall be sold jointly or
severally by them."
(2) After proviso of column (2) of Article 23 the following proviso shall be·
added, namely :-
. "(a) provided further that, where an instrument relates to the
amalgamation or reconstruction of companies under orders of
'the High Court under section 3 94 read with section 3 91 of the
Companies Act, 1956 (I of 1956) or under orders of the Reserve
Bank of India under section 44-A of the Banking Regulation
Act, 1949 (10 of 1949), the duty chargeable shall not exceed an
amount equal to 7.5% of the market value of the immovable
property transferred which· is located within the State of
Chhattisgarh or an ainount equal to 0.7% of the aggregate of the
market value of the shares issued or allotted in exchange or
otherwise and the amount of consideration paid for such transfer,
whichever is higher." •
190 ( 1)
Short title and
commencement.
Amendment of
Schedule l-A.
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CHHATIISGARH ACT
(No. 5 of 2006)
THE INDIAN STAMP (CHHATTISGARH AMENDMENT) ACT, 2006
. .
f Rccei·✓ cd. the assent of the President on 28th May, 2007; assent first published in the
•'Chhatt~sgarh Ga~~ette (Extra-ordinary)" dated the.11th June, 2007]
An Act further to amend the Indian Stamp Act, 1899 (No. 2 of 1899) in its applica- ·
tion to the State of Chhattisgarh.
. .
Be it enacted by the Chhattisgarh Legislature in the Fifty-Seventh 3/ear of the Republic ,
of India as follows :- - ·
1.
2.
3:.
I
·(I).
(2)
this Act may be called the Indian Stamp (Chhattisgarh Amendment) Act,
-2006.
' It shall come into force from the date of its publication in the Official Gazette.
• • I
, ..
The Indian Stamp Act, 1899 (No. 2 of 1899) (hereinafter referred to as the Principal
Act) in !ls application to the State of Chhattisgarh; be amended in the manner herein-·
after p~ovided. ·
In Section 47-A of the Principal Act,
(i) Sub-section ( 4) shall be omitted.
(ii) For sub-section (5), the following shall be substituted; namely :-
"(5) · Any person aggrieved by an order of the Collector tinder sub-s·eclion
* (2) nr sub-section (3) may appeal, agairrst such. order to the Chief
Controlling Revenue ~uthority, Chhattisgarh, in such manner as may
be prescribed."
·(iii) In sub-section (6), the words. "first and seco1~d" shall be omitted.
(iv) - for sub-section (8), the following shall be substituted, namely :--
"(8)
-
The order passed in appeal or, where no appeal is preferred, th~ order·
passed by the Collector under sub~section (2) or sub~scction (3) shall
be final and shall not be c,alled into question in any Civil Court or
before any other authority_ whatsoever."
. .
324 (8)
Short title · and·
Commencement.
.0
Amendment of
Central Act (No. 2
of 1899) in its appli
cation .to 'Stall' of ·
Chhattisgarh.
Amendment of Sec-
tion 47-A. ,
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CHHAITISGARH ACT .
(No. 25 of 20 I 0)
THE INDIAN STAMP (CHHATTISGARH ·~MENDMENT)ACT, 2010
An Act further to amend the Indian Stamp Act, 1899 (No. 2 of 1899) in its applica
tion to the State of Chhattisgarh.
Be it enacted by the Chhallisgarh Legislature in the Sixty first year of the Repuhlic of
Indi~, as follows :-
1. ( 1) This Act may he called the Indian Stamp (Chhattisgarh Amendment) Act,
2010.
2.
3.
(2) It shall come into f()I-CC from the date of its publication in the Official Gazelle.
The Indian Stamp Ac!. 1899 (No. 2 of 1899) (hereinafter referred to as the Principal
Act) in its application lo the State of Chhattisgarh be amdended in the manner herein
after provided. ·
In Section 47-A or thL:• Principal Ac1 :-
(i) After sub-section 0-A), lhe following sub-section (4) shall be added.·
namely:-
"(4) Any person aggrieved by an·order of the Collector under sub-sec
tion (2) or sub-section (3) may. in the prescribed manner appeal
against such order to the Commissioner of the Division or Officer so
appointed by the State Government, by notification in the Official
Gazette."
(ii) For suh-section (5), the following sub-section shall be suhstituted.
namely:-
·'(5) Any person aggrieved by an order passed in appeal under suh-sec
tion (4) may, in the prescribed manner appeal against such order to
the Chief Controlling Revenue Authority. Chhattisgarh."
(iii) After the word "Every" in the first line of suh-section (6), the following v;,ord .
shall be inserted, namely:-
"first and second"
(iv) For sub-section (8), the following sub-section shall be suhstituted.
namely:-
''(8) The order passed in second appeal or, where no second appeal is
preferred, the order passed iti first appeal, shall he final and suhject
to orders (1'Jssed in first or second appeal, as the case may he, the
<~(·der passed hy the Collector under sup-section (2) or suh-seclion
(3) sh al I he linal and shall not be called into question in any Civil
. Court or hefore any other Authority whatsoever."
-- ---- -- - --
548 ( 1)
Short ti'tlc and
Commencement.
Amendment of
Central Act (No. 2
of 1899) in il~ appli
clltion to the State of
Chhattisgarh.
Amendment
Section 47-A.
of
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CHHATTISGARH ACT
(No. 27 of2013)
THE INDIAN STAMP (CHHATTISGARH AMENDMENT) ACT 2013
An Act further to amend the Indian Stamp Act,.1899 (No. 2 of 1899), in its
application to the State of Chhattisgarh.
Be it enacted by the Chhattisgarh Legislature in the Sixty-fourth Year of the
Republic of India. as follows:-
I (1) This Act may be called the Indian Stamp Act, 1899 (Chhattisgarh
Amendment) Act, 2013.
(2) It shall come in to force from the date of its publication in the Official
Gazette.
2. The Indian Stamp Act, l 899 (No. 2 of 1899), (hereinafter referred to as the
Principal Act) in its application to the State ofChhattisgarh, shall be amended in the
manner hereinafter provided.
For Article 46 of Schedule I-A of the Principal Act the following shall be substi-
tuted. namely :- '--
"Partnership-
( I) Instrument of partnership-
(a) Where there is no share of contribution in One thousand
partnership or where the share of contribu- rupees.
(b)
(c)
tio.1 (brought in by way of cash) does not
exceed rupees 50,00C.
Where such. share of
(brought in by way
is in excess of rupees 50,000.
contribution
of cash)
Where such share contribution is brought
in by way of prope1ty, ( excluding cash).
OR
Where for the purpose of Colony Dcveiop
ment, a partner contributes of the share of
his immo\ able property in fa\ our of thc
partnership fin.,.,
Two percent of the
shares contributed
subject to a maxi
mum of rupees five
thousand.
Two percent of
market value of
such properiy.
Short title and com
mencement..
Amendment of Indian
Stamp Act, 1899 (Cen
tral Act No. 2 of 1899),
in its ap!)lication to the
State of Chhattisgarh.
Amendment or'Article
46 of Schedule 1-A.
696 (:'.) ----------·-:.::: .. :::::.::=:.: .... ::::::::::::-:=-···-=-=· ·=·· =============== --====-- --····-···· : __ -_-:=:=:·:==-~-----
(2) Dissolution of partnership or retirement of a partner.-
(a)
(b) .
Where on dissolution of partnership or on
retirement of a partner, any immovable
property is taken as his share by a partner
other than a partner who brought in that
prperty as his share of contribution in the
partnership.
In ariy other case.
··--·-····-·------·----
The same duty as
a conveyance (No.
23) on the . market
value of such pro
perty.
Five hundred fifty
rupees.
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Offil('!lli;~, ~261l11f 2014
. CHHATIISGARH ACT
(No. 9of 2014)
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f
TIIE INDIAN STAMP (CITTlATI,"lSGARH Al\fENDMENT) ACT, 2014
An Act further to amend the Indian Stamp Act, 1899 (No. 2 of 1899) in 115 application
tn the State of Chhattisgarh.
3e it enacted by the ~hhattisgarh Legislature in the Sixty-fifth Year of the
Republic oflndia, as follows :-
' .
I
d
\
{.
J ',i
l · -
Short title and . l. {l) . 1ltis Act may be called the Indian Stamp Act, 1899 (Chhattisgarh
t commencement.
Amendment of 2.
Indian Stamp Ad,.
1899 (Central Act .
No. 2 of 180,), ht
its application Ce
the · State · ff
Chhattisgarh.
,\mendmen1 of 3.
Schtdule I-A:
Amendment) Act, 2014. . . ,~ 'l . ' ! ~
(
(2) It shall come into force from the date of its publicati:";;.~fficial Gazette. l
TI1e Indian Stamp Act, 1899 (No. 2 of 1899), (hereinafter referred to as the Principal Act) in
its application to the St_ate of Chhattisgarh, shall be amended in the manner hereinafter
r
i
provided. I
. ~ ;
ln Schedule 1-A of the Pri~cipal Act, the following amend~cn~ ~~:II be made, namely'.-'\
{I) F"~1 tit.; .;;orresponding entries in column (11 of Article' 15, the .words "Two
(2)
percen1 of the amount or value secured." shall be substituteld. \
After kticl:! 20, the following Article shall be inserted, namely:-
"20-A. Clea•·&nce List':-
(a) If relating to the
..:rarL>actions for the
purr.base or sale· of•
Go•. ·cmment securities
. ;,p~~b~ittcd · . to•·. the
· · .~leanng house · of . a
. stoclc'~cbanae.
',•· :·::t.~ff>.··'.;. . ':.1.
. ' · ... , .. t ;.- ~- ,.
~• ·, I
t · . . f
· · ,, ·/ ~e rupee for every rupees ten
· thousand or part thereof in
.-< ,_::r~pect of each of the entries in.
>·/such· list on the value of
sci;tirities • .. • calculated. at. the
making up pri(!e or.the c~!,liract . ·
, • • \\ •, M, j •f: ,.,: •;••· • ~• ' •
price, as the• case· may· .. be,,:,.
~bject to· a maximutn.~f nipe~~-, .·
. ''.Otte lho~~ttf' ', ··:·;})Jf\:(
I
\
. \·
\
' \'
r •·.~, .;~: .... •.' • .' • _,;..:; '.·· •.•
· , 9n~ rupee for every .$. ~en . , ·" . ,,
: , •i;_;·,._,_,.,,, •. d. :.. .i.:~f· .. , .. ·.·•,.;,:,-; .. · .. · .. ,.•.,f' .· .... tnousah ., ,ot part :}.,."",.;v ,,.tn . ·;:;r, ·,.,.,.,. ~,.,,, ...
•' ·'" ' • .... ••' • ;.,: ., "I ,, ,. ,-,.. • , ... t. ,~ ,. ,,, ' '• 'l,,._•, '-'1•.~\.-,.,
· ".:ffspeci-ofcach ofthttentncs in\)· ·~,f l~ii
·: : ,;~u(:t• · · i/~r' t% the~~vlttl76:l1-· · , ~''\~
s~cuiities • calculated at "the
making'·tip price or the contract ....
'.p.~c~~~f'.:tht ~a~ may· ··be· .• /··
'\·"
I I
I
! ,i
. , '
I~
1~
I
i i:. ,,
I
i
I
'·
(3)
(4)
,.
·---..... ...,.
ifoft:«•ti: ~. :~ 26-imi 20_14
For Article 3 3 and entries in corresponding column ( l) and (2 ), the follvwing
shall be substituted, namely :-
"33. Gift, Instrument of, notj,eing a Settlement (N.o. 58) or Will or Transfer
{No.62):-
(a)
(h)
When the donee is not
a familymemberofthe
.donor;
When the donee is
a family member of the
donor;
The same du_ty as a Conveyance
(No. 23) for a market value equal
to the market value of the
property which is the· subject ·
matter of gift;
At the rate ofhalfpercent of the.
market value of the property
which is the subject ~atterofthe.
gift. . .
Explanation :- For this purpose, family in relation to the donor shall mean the.
donor's father, mother, husband or wife, son, daughtet, daughter-in-
law, brother, sister and grandchildren." ·
For Article 45, and entries in corresponding column ( l) and (2), the fQllowing
shall be. substitutC?d, namely :• >-,;,,------· · ·
"4$. Partition Instrument of
{ as defined in ·. clause
_ (l.5) of Section 2}
(a) Where the .propcny
involved · in the
partition is convened
for non agricultviat
purpose or is meant : · ·
for non agricultural · ·.
~ ... ! ... ~. . ,f
.
(b) Where the property ,
involved in the .
partition . · is
agricultural ~:
P·rovided that where
there is neither any dispute -,or
any case pending in any Court
regarding the land to be .
partitioned :
::, ..... •
Provided further dJat' f
the land being partitioned is not .
within the p_rovisions or
ceiling;
(c) Where a final order for
dTccting a panitioa .
pa~loed by any
revenue au1hority or
anyCivHCoun,t,r an
award by an ar1>1trt11c.,
,'
...
~-.
s'
'>.\..,.,
:_~•-r,.,
~··. ~-'~- .... ~~---- l'~-,-:, ' • ~
Rupees tlli6~for·each.
shareho~ · · · ,_,,
l !
·>;~~-'' _,,
. .4 .,
•flt,\....··
~~~<-:~/--~~~~~--~:-- .. ..__· -
· Rupees One.~~ for.~chj
ahm:~, . .; ' _,
Rupees ten." ,
..
.~.
. '
292 (6)
•
directing a partition, is ·;; A
·stan'iped with the
••~ ~ T
stamps required for an
instrument of partition
and an instrument of
partition in pursuance
of such order or award
is subsequently
executed.
(5) For clause (f-1) of Article 48 and entries in corresponding column (I) and (2),
the following shall be substituted, namely :-
"48. (f-1) when given
without consideration· and
auth"orising the agent to sell,
gift, exchange or permanently
alienate any immovable property
situated in the State of
Chhattisgarh.
. (a)
(b)
(c)
For a period not
exceeding two years
from the date of its
execution;
For a period exceeding
. two years from the
date ofits execution or
when it is irrevocabfe
or when it does not
purport to be for any
definite tenn ;
When given to father,
mother, wife or
husband, son,
da11ghttr, brother or
sister in relation to the
executants authorising
such person and when
it does not purport to
· be for any definite __
··,·r
Rupees one thousand.
The same duty as Conveyance
(No. 23) on the market value
of such property ..
Rupees one thousand."
· (6) For Article SS, llld entries in corresponding column (1} and (2), the fclloi·-ing.
shall be substituted, namely :- ' '--· ,
,· '•,-:·· ,·
"55. Release, that is to say;
· any instrument (not bcint such
release as is proyided by
Sectioa. 23-A) whereby• person
rcOOUJICC5 a claim upon another
person or agai11St any specified
propeny;
r
•
,,
) . .
(a)
(b)
When they are not
members offamily ;
When they are
members offamily;
The same duty as Bo~d (No. 15)
for the amount of consideration
or market value of the property,
whichever is higher, on the
share over which the claim is
relinquished.
Half percent of the consideration
or tht market value of the
property, whi~hever is higher, on
the share over· which the claim
is relinquished .
Explanation:- For the purpose of clause (b), family in relation to the person
shall mean the person's father, mother, husband or wife, son,
daughter, daughter-in-law, brother, sister and grandchildren."
·292 (7)
· ~~ ifi~\Sfcfi~ifi
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u~ ~ cfil ~~ ~-q if m«tm ~Wi ~. 1899 (1899 cfiT ~ - 2) <fil
3m mnm cfi~ ~ ~-
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~~~ 1-<fi <fil 3.
~"!ll~U.1 .
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0mlflll¢(~cfil~~~if ~~'3lf~. 1899 (l899'1il~. 2) (-;;:rt~~~
'@~~~if~t)cnl~~~~fl@ifmrrft@fcf;m~ .
"21 -cfi. ~ . 0m"i-tlll¢ ~ ~~
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(2001 'lil~ . 15) ~ '3ltrr.f.
21-<SJ. ~ . ~ if .:~f{lt,a ~ ~
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f?rar, lffifl , q@<rfcy.fl, Tf, Tfl, ~~ ~. ~'3ffi~-mft (~-~)fimilTf
ifi Tf 1f<:i Tfl {fm Tfl it Tf 1f<:i ~1 fl fUl fc:rn ~-"
"<€4il<fi{ O( :- ~ ~ "t! ~ ifi~iimrcrrnh:rfmn~ ~. ~ cill
fiIBT, lffifl , ll@<IT"lwft, Tf, Tfl, ~ ~. ~ '3ffi~ -mft (~-~) fimil Tf
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646 ( 1)
~ 5287 /"it. 167 / 2l ·3l/-r;J:W;./~.1f./15.- ~ ifi ~UH if;~ 348 if;~ (3) if;~ ii~ fcnwr cfiT
fll-1~&-l<fi :orf~ ~ 04- 06- 2015 cill ~ ~ ~ ifi ~ ~ ~ ~ fctim '1l"WIT~.
i.htlfl•I~ it~ if; .fill~ {fm ~ l~Wjfll< ,
~mcra.~~-
CHHATTISGARH ACT
(No. 23of2 015)
THE INDIAN STA.MP (CHHATTISGARH AMENDMENT) ACT, 2015
An Act further to amend the Indian Stamp Act, 1899 (No. 2 of 1899) in its application
to theStateofChhattisgarh .
Be it enact ed by the Chhattisgarh Legislature in the Sixty-sixth Year of the Republic
of India , as follows :-
I. (l) This Act may be called the Indian Stamp (Chhattisgarh Amendment) Act,
2015.
(2) It shall come into force from the date of its publication in the Official
Gazette.
Short ti t ie and
co mm e ncement .
646 (2)
Amendment of 2.
Indian Sta mp Act ,
1899 (Central Ac t
No. 2 of I 899) , in its
application to
the Sta te of
C hh att isgar h.
Amendment of 3.
Sc hedule 1-A.
The Indian Stamp Act, 1899 (No. 2 of 1899), (hereinafter referred to as the Principal Act),
in its application to the State of Chhattisgarh, be amended in the manner hereinafter
provided.
ln Schedule I-A of the Principal Act-
(i) After Article 27, the following shall be inserted, namely :-
"27-A. Declarat ion under the
Chhattisgarh Prakoshtha
Swamitva Adhiniyam,
2000 (No. 15 of2001).
27-B. Document amending or
correcting previously
registered deed, but
not making any material
alternation s.
Explanation - For the
purpose of this Article a
material altertion is one
which varies the rights,
liabilities or legal
position of the parties
ascertained from the
instrument in its
original state or
otherwise varies the
legal effect of the
instrument as
originally executed.
Ten thousand rupees.
One thousand rupees."
(ii) For explanation to Article 33, the following shall be substituted, namely:
"Explanation :- Forth is 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- I), 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."
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58 (2)
Sho rt title and
comm e ncement .
A mendm ent of Indian
Stamp Act, 1899 (No. 2
of 1899), in its
application to the State
of Chhattisga rh.
Amen d me nt
Schedule I-A.
of
CHHATT ISGARH ACT
(No.7of2016)
THE INDrAN STAMP (CHHATTISGAH AMENDMENT) ACT, 2015
An Act to further amend the Indian Stamp Act, 1899 (No. 2 of 1899) in its
application to the State ofChhattisgarh .
Be it enacted by the Chhattisgarh Legislature in the Sixty-sixth Year of the
Repub lic oflnd ia, as follows:-
I.
2.
3.
(I) This Act may be called the Indian Stamp (Chhatt isgar h Amendment) Act,
2015.
(2) It shall come into forc e from the date of its publ ication in the Official
Gazette.
The Indian Stamp Act, 1899 (No. 2 of 1899), (hereinafter referred to as the Principal
Act) in its application to the State of Chhatt isgarh be amended in the manner
hereinafter provided.
After clause (a) of Article 35 of Schedul e I-A of the Principal Act, the following
shall be inserted , namely:-
"(aa) where the mining lease is granted on the basis of auction-
(i) where the lease purport s to be for a term
less tha n one year;
(ii) where the lease purport s to be for a term
of not less than one year but not more than five
yea rs;
(iii) where the lease purport s to be for a term
exceeding five years but not exceed ing ten years;
(iv) where the lease purport s to be for a term
exceed ing ten yea rs but not exceed ing twenty
yea rs;
(v) where the lease purport s to be for a term
excee ding twenty years but not excee ding thirty
years ;
The same duty as a Bond
(No. 15) fo r the whole
amount paya bl e or
delive ra bl e und er s uch
lease.
The same duty as a Bond
(No. 15) for the amoun t or
value of the avera ge annual
royalty reserved.
T he same duty as a
Conveyance (No. 23) fo r a
market value equal to the
amount or value of one and
half time s the average
annual royalty reserved.
The same duty as a
Conveyance (No. 23) for a
mark et value equa l to three
times the amount or value
of average annual roya lty
rese rved.
The sa me duty as a
Conveyance (No . 23) for a
mark et value equa l to five
times the amount or value
of the average annual
roya lty reserved .
4.
(vi) where the lease purports to be for a term
exceeding thirty years but not exceeding one
hundred years;
(vii) where the lease purports to be for a term
exceeding one hundr ed years or in perpetuity;
(viii) where the lease does not purport to be
for any definite term;
The same duty as a
Conveyance (No. 23) for a
market value equal to eight
times the amount or value
of the average annual
roya lty reserved.
The same duty as a
Conveyance (No. 23) for a
market value equal to or
one-fourth of the whole
amount of royalty which
would be paid or delivered
in respect or the first twelve
and half years of the lease.
The same dut y as a
Conveyance (No. 23) for a
market value equal to three
times the amount or value
of th e average annual
royalty, which wou ld be
paid or delivered forthe first
ten yea rs if the lease
continued so long.
Provided that nothing contained in clause (b) and (c) of this Article shall
be applicable in respect of this clause .
Explanation- In case of gran t of mining lease on the basis of auction no Stamp
Duty shall be chargeable on any amount other than royalty."
The Indian Stamp (Chhattisgarh Amendment) Ordinance, 2015 (No.3of2015) is
hereby repealed.
58 (3)
Repeal.
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CHHAITISGARH ACT
(No. 5 of 2021)
TIIE II\DIAN STAMP (CHHAITISGARII AMEI\DMENT) ACT, 2O2O
AnActfurthertoamend the Indian Stamp Act, 1899 (No2 of f89)in its application
to the Sate of Chhattisgarh.
Be it enacted by the Ctrhattisgarh Legislature in the Seventy First Year of the Republic
oflndia, as follows :-
1. (l) This Act may be called the IndianStamp(ChhattisgarhAmendment)Act, Shorr riue and
2A0. commencement.
. @ It shall come into force fromthe date of its publication inthe Official Gazette.
2. ThekrdianStampAct,l899(No.2 of 1899),(hereinafterreferredtoasthePrincipal Amendment of
Act) in its application to the State of Chhattisgarh be amended in the manner Indian Stamp Act'
hereinafterprLvided. l1:'rt:fiif,,,1,'j
its application to
the State of
Chhattisgarh.
3. In Schedule l-Aofthe PrincipalAct, 'Article 20-AClearance List'alongwith its clauses Amendment of
shall be omitted. schedule 1-A'
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