Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(n) in The Maharashtra Stamp Act, 1958 (n)"lease" means a lease of immovable [or movable (or both)] [These words were added by Maharashtra 17 of 1993, Section 28(b)(l), (w.e.f. 1.5.1993).] property, and includes also,-
