KERALA STAMP (AMENDMENT) ACT,
2004 THE KERALA STAMP (AMENDMENT) ACT, 2004 [Act No. 01 of 2004] An Act further to amend the Kerala Stamp Act,
1959 Whereas
it is expedient further to amend the Kerala Stamp Act, 1959, for the purposes
hereinafter appearing, Be it
enacted in the Fifty-fifth Year of the Republic of India as follows- (1)
This Act may be called the Kerala Stamp
(Amendment) Act, 2004 (2)
It shall be deemed to have come into force on
the 2nd day of December, 2003 In the
Kerala Stamp Act, 1959 (17 of 1959) (hereinafter referred to as the principal
Act), after section 30, the following section shall be inserted, namely- "30A. Cealing on surcharge on stamp
duty-Notwithstanding anything contained in the Kerala Panchayat Raj Act, 1994
(13 of 1994) or in the Kerala Municipality Act, 1994 (20 of 1994), the rate of
surcharge on stamp duty leviable on any instrument by a Grama Panchayat or a
Municipality shall not exceed two per cent of the amount on which such stamp
duty is payable" (1)
In the Schedule to the Principal Act,- (a)
in column (3), against serial number 21, for
the entry "Six rupees for every Rs. 100 or part thereof, of the amount or
value of the consideration for such conveyance", the entry "Two
rupees for every Rs. 100 or part thereof, of the fair value of the property or
the amount or value of the consideration for such conveyance, whichever is
higher" shall be substituted, (b)
for serial number 22 and the entries relating
thereto in columns (2) and (3), the following serial number and entries shall,
respectively, be substituted, namely- (c)
Conveyance as defined by section 2(d) not
being transfer charged or exempted under No. 55, of immovable property situated
within,- (1) the
Municipalities other than Municipal Corporations Three rupees for
every Rs. 100 or part thereof, of the fair value of the property or the
amount or value of the consideration for such conveyance, whichever is
higher, (ii) the Municipal
Corporations Four rupees for
every Rs. 100 or part thereof, of the fair value of the property or the
amount or value of the consideration for such conveyance, whichever is
higher" (1)
The Kerala Stamp (Amendment) Ordinance, 2003
(6 of 2003) is hereby repealed (2)
Notwithstanding such repeal, anything done or
any action taken under the principal Act as amended by the said Ordinance,
shall be deemed to have been done or taken under the principal Act as amended
by this Act
Preamble - KERALA STAMP (AMENDMENT) ACT, 2004PREAMBLE