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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(f) in The Bombay Stamp Act, 1958

(f)in the case of an instrument of partition by the parties thereto in proportion to their respective shares in the whole property partitioned or, when the partition is made in execution of an order passed by a Revenue authority or Civil Court or arbitrator, in such proportion as such authority, Court or arbitrator directs, [and] [This word was inserted by Gujarat 13 of 1994 Section 5(ii)]