[19 of 2023] [28th December 2023] AN
ORDINANCE further to amend the Indian Stamp Act, 1899 in its application to
Uttar Pradesh. WHEREAS
the State Legislature is not in session and the Governor is satisfied that
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, the Governor is pleased to promulgate the following Ordinance:- (1)
This Ordinance
may be called the Indian Stamp (Uttar Pradesh Amendment) Ordinance, 2023. (2)
It extends to the
whole of Uttar Pradesh. (3)
It shall come
into force at once. In
Article 48 of Schedule 1-B of the Indian Stamp Act, 1899 as amended in its
application to Uttar Pradesh, for clauses (e) and (ee), the following clauses
shall be substituted, namely:- "(e) (i)
When irrevocable authority is given to the attorney to sell the immovable
property. The same duty
as a Conveyance [No. 23 clause (a)] on the market value of the immovable
property which is the subject matter of the power of attorney. (ii) When
authority to sell the immovable property is given to the attorney for
consideration. The same duty
as a Conveyance [No. 23 clause (a)] on the market value of the immovable
property which is the subject matter of the power of attorney. (ee) (i) When
the members of the family [father, mother, husband, wife, son,
daughter-in-law, daughter, son-in-law, brother, sister, grand son/grand
daughter (sons son/daughter), grand son/ grand daughter (daughters son/
daughter)] to be authorized with proof of relationship. Rs. 5000/- (ii) When any
person other than the members of the family mentioned in sub-clause (i) is
authorized to sell the immovable property by means of Power of Attorney. The same duty
as a Conveyance [No. 23 clause (a)] on the market value of the immovable
property which is the subject matter of the power of attorney."Indian
Stamp (Uttar Pradesh Amendment) Ordinance, 2023