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[Cites 0, Cited by 4] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(g) in The Indian Stamp Act, 1899

(g)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