The NATIONAL DEFENCE FUND DONATIONS OF IMMOVABLE PROPERTY (EXEMPTION FROM STAMP DUTY AND REGISTRATION ) ACT, 1963

NATIONAL DEFENCE FUND
DONATIONS OF IMMOV ABLEPROPERTY (EXEMPTION FROM
STAMP DUTY AND REGISTRATION)
ACT, 1963
( Act No. V of 1963 )
NA TIONAL DEFENCE FUND DONA TION ACT, 1963 313
THE NATIONAL DEFENCE FUND DONATIONS OFIMMOVABLE PROPERTY (EXEMPTION FROM STAMP
DUTY AND REGISTRATION ) ACT, 1963
(Act No. V of 1963)
CONTENTS
Preamble.
Section.
1.     Short title.
2.     Definitions.
3.     Exemption from stamp duty and registration.
4.     Power to issue instructions.
5.     Repeal of Ordinance No. III of 1962.
–––––––
314 NA TIONAL DEFENCE FUND ACT, 1963
NA TIONAL DEFENCE FUND DONA TION ACT, 1963 315
THE NATIONAL DEFENCE FUND DONATIONS OF IMMOV-ABLE PROPERTY (EXEMPTION FROM STAMP DUTY ANDREGISTRATION) ACT, 1963
(Act No. V of 1963)
[Received the assent of the Sadar-i-Riyasat on 16th March, 1963 and
published in Government Gazette dated 16th March, 1963.]
An Act to provide for the exemption from stamp duty and registration of
donation of immovable property made to the National Defence Fund.
Be it enacted by the Jammu and Kashmir State Legislature in the
Fourteenth Year of the Republic of India as follows :––
1. Short title.–– This Act may be called the National Defence Fund Do-
nations of Immovable Property (Exemption from Stamp Duty and Registration)
Act, 1963.
2. Definition.–– In this Act, the expression “National Defence Fund”
shall mean the Fund established for or in connection with the defence of India
and recognised as such by the 1[Government of the Union territory of Jammu
and Kashmir].
3. Exemption from stamp duty and registration.–– All donations of
immovable property to the National Defence Fund shall and shall be deemed
always to have been exempted from payment of stamp duty and registration or
attestation under the law relating to registration and execution of documents,
any law to the contrary notwithstanding.
4. Power to issue instructions. ––(1) The 1[Government of the Union
territory of Jammu and Kashmir] may, by order published in the 2[Official
Gazette], issue instructions prescribing the manner in which donations of
immovable property to the National Defence Fund shall be made by the donors
and received on behalf of the 1[Government of the Union territory of Jammu
and Kashmir] and for the execution of the documents relating thereto.
(2) Notwithstanding anything contained in any judgement, decree or
order or any other law for the time being in force, any order or instruction as
1. Construed for “Government” by S.O. 1229(E) dated 31.03.2020.
2. Construed ibid for “Government Gazette.
316 NA TIONAL DEFENCE FUND ACT, 1963
provided in sub-section (1) issued by the 1[Government of the Union territory
of Jammu and Kashmir] before the commencement of this Act, shall be deemed
to have been issued in exercise of the powers conferred by or under this Act.
5. Repeal of Ordinance No. III of 1962. —(1) The National Defence Fund
Donations of Immovable Property (Exemption from Stamp Duty and Registration
) Ordinance, 1962 (III of 1962) is hereby repealed.
(2) Notwithstanding such repeal, exemptions granted under the said
Ordinance in respect of donations of immovable property made to the National
Defence Fund shall be deemed to have been granted under this Act as if this
Act were in force on the day on which the said Ordinance came into force.
–––––––
1. Construed for “Government” by S.O. 1229(E) dated 31.03.2020.

‹ Prev All Jammu and Kashmir acts Next ›