On 7-4-2026, the Maharashtra Government notified the Maharashtra Stamp (Amendment) Act, 2026 to amend the Maharashtra Stamp Act. The provisions came into effect on 7-4-2026.
All you need to know about the revision of Section 52-A of the Maharashtra Stamp Act relating to “Allowance for duty”:
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Revision in amount of duty paid:
According to this revision, when payment of duty made by stamps or in cash and the amount of duty paid exceeds Rs. 20 lakhs, the Collector will not make allowance for stamps, or the cash amount paid under the Challans.
Earlier, this amount was restricted to Rs. 5 lakhs.
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Revision in forwarding of application:
The Collector will now have to forward the application along with the remarks to the Joint Inspector General of Registration and Superintendent of Stamps and not to the Deputy Inspector of Registration and Deputy Controller of Stamps.
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Revision in process after the application has been forwarded:
Earlier, on receiving the application, the Additional Controller of Stamps, the Deputy Inspector General of Registration and Deputy Controller of Stamps used to decide whether the allowance will be given or not and accordingly grant the same id the amount did not exceeded Rs. 20 lakhs and in cases where it exceeded Rs. 20 lakhs, the application was submitted to Chief Controlling Revenue Authority for its decision.
After the revision, the process has been streamlined and made clearer by classifying the application according to the amount of allowance.
On receiving the application, the following authorities will consider the application and decide whether such allowance should be given or not and accordingly grant the same:
S. No.
Amount of allowance
Authority
1
Above Rs. 20 lakhs and up to Rs. 1 crore
Additional Controller of Stamps
2
Above Rs. 50 lakhs and up to Rs. 1 crore
Joint Inspector General of Registration and Superintendent of Stamps
3
Above Rs. 20 lakhs and up to Rs. 50 lakhs
Deputy Inspector General of Registration and Deputy Controller of Stamps of the Division
4
Exceeds Rs. 2 crores
Chief Controlling Revenue Authority along with remarks from the authorities mentioned above.
[Maharashtra Stamp (Amendment) Act, 2026, dt. 13-4-2026]
