The Indian Stamp (Mizoram Amendment) Amending Act, 2007

V ol XXXVI Aizawl, Monday 5.11.2007 Kartika 14, S.E. 1929 Issue No. 304
Regd. No . NE 313 (MZ )
NOTIFICATION
No. H. 12018/76/97-LJD/Pt, the 30th October, 2007. The following Act of the Mizoram Legislative
Assembly, which received the assent of the Governor of Mizoram is hereby published for general infor-
mation.
The Indian Stamp (Mizoram Amendment) Amending Act, 2007
(Act No. 11 of 2007)
[Recived the assent of the Governor of Mizoram on 21st September, 2007]
AN
ACT
to amend the lndian Stamp (Mizoram Amendment) Act, 1996 (Mizoram Act no. 4 of 1997) and
to provide for matters connected therewith or  incidental thereto
It is enacted by the Legislative Assembly of Mizoram in the Fifty-eighth year of the Republic of
India as follows, namely:
1. 1) This Act may be called the Indian Stamp (Mizoraram  Amendment) Amend-
ing Act. 2007.
2) It shall extend to the whole of Mizoram
3) It shall come into force at once.
2. Clause (g) of article 5 of the Indian Stamp  (Mizoram Amendment) Act, 1996
(hereinfter referred to as the Principal Act) shall be substituted by the following namely :-
“(g) Deposit of title-deeds or such instruments to financial insititution and commercial
bank for loans.
........... 0.5 percent of market value of the prop
erty, subject to a maximum of Rupees
five hundered
3. Article 15 of the Principal Act shall be substituted by the following , namely :-
“15. Bond as defined by Section 2 (5) not being a debenture (No. 27) and
not being otherwise provided for by this Act or by the Court fees (Mizoram Amend-
ment) Act, 1996 :
For every Rs. 500 or part thereof
.......... One percent subject to a maximum of
Five hundred rupees.
4. Clause (d) of article 23 of the Principal Act, shall be substituted by the following,
namely :-
“(d) if relating to residential premises
consisting of building or unit -
(i) where its value does not exceed Rs. 1,00,000/-
  ......... One hundred rupees.
(ii) where its value exceeds Rs. 1,00,000/-
but does not exceed Rs. 5,00,000/-
........... Two hundred fifty rupees;
and (iii) where its value exceeds Rs. 5,00,000/-
.......... Five hundred rupees.”
5. 1) The Indian Stamp (Mizoram Amendment) Amending Ordinance, 2007 (Ord.
1 of 2007) is hereby repealed.
2) Notwithstanding such repeal, anything done or any action taken under the
said Ordinance shall be deemed to have been done or taken under the corresponding
provisions of this Act.
Sd/- P . Chakraborty
Secretary to the Govt. of Mizoram,
Law, Judl. & Par. Affairs,
Aizawi
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-800
Ex-304/2007 - 2 -

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