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[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(16)(f) in The Stamp Act, 1977 (1920 A. D.)

(f)a decree or final order of any civil or revenue court, by which the lease rights are transferred in favour of these lessee;]