INDIAN STAMP (TAMIL NADU AMENDMENT) ACT, 1999

Preamble - INDIAN STAMP (TAMIL NADU AMENDMENT) ACT, 1999

THE INDIAN STAMP (TAMIL NADU AMENDMENT) ACT, 1999

[Act No. 39 of 1999]

[22nd October 1999]

PREAMBLE

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 Fiftieth year of the Republic of India as follows:--

 

Section 1 - Short title extent and commencement

(1)     This Act may be called the Indian Stamp (Tamil Nadu Amendment) Act, 1999.

 

(2)     It extends to the whole of the State of Tamil Nadu.

 

(3)     It shall come into force on such date as the State Government may, by notification, appoint.

 

Section 2 - Amendment of section 19-B

In section 19-B of the Indian Stamp Act, 1899 (Central Act II of 1899), in sub-section (4), in the proviso, for the expression "from the date of registration of such instrument" the expression "from the date of receipt of the copy of such instrument in the State of Tamil Nadu under the Registration Act, 1908 (Central Act XVI of 1908)" shall be substituted.