INDIAN
STAMP (TAMIL NADU AMENDMENT) ACT, 1997 THE INDIAN STAMP (TAMIL NADU AMENDMENT) ACT, 1997 [Act No. 09 of 2001] [16th June, 2001] An Act further to amend the Indian Stamp Act, 1899, in its
application to the State of Tamil Nadu. BE it enacted by the
Legislative Assembly of the State of Tamil Nadu in the Forty-eighth Year of the
Republic of India as follows:-- (1)
This Act may be called the Indian Stamp (Tamil Nadu Amendment)
Act, 1997. (2)
It extends to the whole of the State of Tamil Nadu. (3)
It shall come into force at once. In Schedule I to the Indian
Stamp Act, 1899 (Central Act II of 1899),-- (1)
in Article 3, for the words "Fifty rupees", the words
'"One hundred rupees" shall be substituted: (2)
in Article 4, for the words " Ten rupees", the words
"Twenty rupees'' shall be substituted; (3)
in Article 5, in clause (j), for the words "Ten rupees",
the words "Twenty rupees" shall be substituted: (4)
for Article 6, the following Article shall be substituted,
namely:-- "6. Agreement relating
to Deposit of title deeds, pawn or pledge that is to say, any instrument
evidencing an agreement relating to-- (1)
the deposit of title-deeds or instruments constituting or being
evidence of the title to any property whatever (other than a marketable
security), or (2)
the pawn or pledge of movable property, where such deposit, pawn
or pledge has been made by way of security for the repayment of money advanced
or to be advanced by way of loan or an existing or future debt-- (a) if such loan or debt is repayable on
demand or more than three months from the date of instrument evidencing the
agreement. Five rupees per every Rs. 1,000/- or
part thereof of the value of the loan or debt. (b) if such loan or debt is repayable
within three months from the date of such instrument. Two rupees and fifty paise for every
Rs. 1,000/- or part thereof of the value of the loan or debt."; (5)
in Article 20-A, for the words "Five rupees" the words
"Ten rupees" shall be substituted; (6)
in Article 24, in clause (ii), for the words "Ten
rupees", the words "Twenty rupees" shall be substituted; (7)
in Article 25, in clause (b), for the words "Ten
rupees", the words "Twenty rupees" shall be substituted; (8)
in Article 46, in clause A, in sub-clause (b), for the words
"One hundred and fifty rupees", the words "Three hundred
rupees" shall be substituted; (9)
in Article 57, in clause (b), for the words "Forty
rupees", the words "Eighty rupees shall be substituted; (10)
in Article 64,-- (a)
in clause (a), for the words "Ninety rupees", the words
"One hundred and eighty rupees" shall be substituted; (b)
in clause (b), for the words "Sixty rupees", the words
"One hundred and twenty rupees" shall be substituted.
Preamble - INDIAN STAMP (TAMIL NADU AMENDMENT) ACT, 1997PREAMBLE