[1 of 2025] [18th February 2025] AN
ORDINANCE further to amend the Indian Stamp Act, 1899 (Act No. 2 of 1899), in
its application to the State of Himachal Pradesh. WHEREAS,
the Legislative Assembly of Himachal Pradesh is not in session and the Governor
of Himachal Pradesh is satisfied that the circumstances exist which render it
necessary for him to take immediate action; NOW,
THEREFORE, in exercise of the powers conferred by clause (1) of Article 213 of
the Constitution of India, the Governor of Himachal Pradesh is pleased to
promulgate the following Ordinance:- This
Ordinance may be called the Indian Stamp (Himachal PradeshAmendment) Ordinance,
2025. In
the Indian Stamp Act, 1899, as applicable to the State of Himachal Pradesh in
Schedule 1-A,- (a)
in Article 23, in the
proviso, at the end for the sign ".", the sign ":" shall be
substituted and thereafter the following proviso shall be inserted, namely:- "Provided
further that where permission for conveyance of property is granted by the
State Government under section 118(2)(h) of the Himachal Pradesh Tenancy and
Land Reforms Act, 1972; the Stamp duty shall be charged at the rate of 12% of
the market value or the consideration amount, whichever is higher, irrespective
of gender, subject to the minimum of rupees one hundred and duty rounded off to
nearest rupees ten.". (b)
in article 35,- (i)
in clause (a), at the
end, for the sign "." the sign ":" shall be substituted and
thereafter the following proviso shall be inserted, namely:- "Provided
that where permission for lease of property is granted by State Government
under section 118(2)(h) of the Himachal Pradesh Tenancy and Land Reforms Act,
1972, the stamp duty shall be charged at the rate of 12% of the market value of
the leased property subject to the minimum of rupees one hundred and duty
rounded off to nearest rupees ten. Formula
for calculating stamp duty on lease deeds in such cases of permission under
this proviso:- 12%
x market value x (period of lease)/100.". (ii)
In clause (b), at the
end for the sign "." the sign ":" shall be substituted and
thereafter the following proviso shall be inserted, namely:- "Provided
that where permission for lease of property is granted by State Government
under section 118(2)(h) of the Himachal Pradesh Tenancy and Land Reforms Act
1972, the stamp duty shall be charged at the rate of 12% of the market value of
the leased property or the whole lease amount which would be paid or delivered
under such lease, if any, whichever is higher, subject to the minimum of rupees
one hundred and duty rounded off to nearest rupees ten.".Indian
Stamp (Himachal Pradesh Amendment) Ordinance, 2025
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