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[Cites 0, Cited by 6] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(k) in Karnataka Stamp Act, 1957

(k)[ 'instrument of partition' means any instrument whereby co-owners of any property divide or agree to divide such property in severalty and includes,- [Substituted by Act 29 of 1962 w.e.f. 1.10.1962]