The Indian Stamp ( Mizoram Amendment) Act, 2023

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
NOTIFICATION
No. H. 12018/76/2016-LJD(LR&S), the 17th March, 2023. The following Act is hereby published
for general information.
“The Indian Stamp ( Mizoram Amendment) Act, 2023”
(Act No. 4 of 2023)
(Received the assent of the Governor of Mizoram on 27.02.2023)
THE INDIAN STAMP (MIZORAM AMENDMENT) ACT, 2023
(Act No. 4 of 2023)
AN
ACT
Further to amend the Indian Stamp Act, 1899, in its application to the State of Mizoram for the purposes
hereinafter appearing,
It is enacted by the Legislative Assembly of Mizoram in the Seventy Fourth Year of the Republic
of India as follows:-
1. Short title, extent and commencement:
(1) This Act may be called the Indian Stamp (Mizoram Amendment) Act, 2023.
(2) It extends to the whole of Mizoram.
(3) It shall come into force on the date of publication in the Official Gazette.
2. Amendment of the Schedule:
(1) Amendment of : In the Indian Stamp Act, 1899 (Act No.2 of 1899), in article 23 of
article 23 of schedule I, the following article with its entries shall be substituted
schedule I under appropriate column, namely :-
VOL - LII      Aizawl,    Tuesday  21.3.2023,     Phalguna  30,      S.E.  1944,     Issue  No. 154
- 2 -Ex-154/2023
“23. CONVEYANCE - As defined by section 2 (10) not
being a transferred charge or exempted under No. 62, on
the true market value of the property which is the subject
matter of the conveyance.”
Secretary,
Law and Judicial Deptt.,
Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/200
One
percent
of the
market
value

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