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[Cites 0, Cited by 272] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(15) in The Indian Stamp Act, 1899

(15)Instrument of partition.instrument of partition means any instrument whereby co-owners of any property divide or agree to divide such property in severalty, and includes also a final order for effecting a partition passed by any revenue-authority or any civil Court and an award by an arbitrator directing a partition;