[12th March 2024] An act Further to amend the Indian Stamp Act, 1899, in its
application to the State of Mizoram. Whereas it is expedient further to amend the Indian Stamp Act,
1899, in its application to the State of Mizoram, in the manner hereinafter
appearing; It it enacted by the Legislative Assembly of Mizoram in the
Seventy Fifth Year of the Republic of India as follows:- (1) This Act may be called the Indian
Stamp (Mizoram Amendment) Act, 2024. (2) It extends to the whole of
Mizoram. (3)
It
shall come into force on the date of publication in the Official Gazette. In the Indian Stamp Act, 1899 (hereinafter referred to as the
principal Act) insofar as it pertains to the state of Mizoram in Schedule- I,
for the article nos.18, 23, 33, 40 and 54, the following shall be substituted
namely: - Article Description
of Instrument Proper
Stamp Duty 18 CERTIFICATE OF
SALE. Explanation : For
the purpose of this Article, widow means and includes (a) woman who lost
her spouse through death or through divorce or through any other means living
in separate house and using separate kitchen. (b) woman having
children out of marriage living in separate house and using separate kitchen. (a) 2.5% of the
market value of the property in case of widow solely. (b) In any other
case, 3% of the market value of the property. 23 CONVEYANCE- As
defined by section 2 (10) not being a transferred charge or exempted under
No. 62. Explanation : For
the purpose of this Article, widow means and includes (a) woman who lost
her spouse through death or through divorce or through any other means living
in separate house and using separate kitchen. (b) woman having
children out of marriage living in separate house and using separate kitchen. (a) 2.5% of the
market value of the property in case of widow solely. (b)In any other
case, 3% of the market value of the property. 33 GIFT
- Instrument of not being a Settlement (No.58), or Will or Transfer (No.62) (a) When
the donee is not a member of the family of the donor. (a) 2.5% of the
market value of the property in case of widow solely. (b)In any other
case, 3% of the market value of the property. (b) When
the donee is a member of the family of the donor. 1%
of the market value of the property subject to a maximum of Rs. 5,000.00. Explanation I: For
the purpose of this Article, widow means and includes (a) woman who lost
her spouse through death or through divorce or through any other means living
in separate house and using separate kitchen. (b) woman having
children out of marriage living in separate house and using separate kitchen. Explanation II :
For the purpose of this Article, family in relation to the donor shall mean
the donor’s father, mother, husband or wife, son, daughter, daughter-in-law,
sister, brother, grandparents and grandchildren. 40 MORTGAGE. (a) With
possession (a) 2.5% of the
market value of the property in case of widow solely. (b)In any other
case, 3% of the market value of the property. (b) Without
possession (Equitable mortgage) when possession is not given or agreed to be
given. 1%
of the market value of the mortgage property subject to a maximum of Rs.
1,000.00. Explanation : For
the purpose of this Article, widow means and includes (a) woman who lost
her spouse through death or through divorce or through any other means living
in separate house and using separate kitchen. (b) woman having
children out of marriage living in separate house and using separate kitchen. 54 RECONVEYANCE
OF MORTGAGED PROPERTY. (a) If
the consideration for which the property was mortgaged does not exceed
Rs.5,000.00 Rs.
1,000.00 (b) In
any other case. Rs.
2,000.00Indian Stamp (Mizoram Amendment) Act, 2024