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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(b) in Rajasthan Stamp Act 1998

(b)in the case of a conveyance (including a re-conveyance of mortgaged property)-by the grantee; in the case of a lease or agreement to lease-by the lessee or intended lessee;
(bb)[ in the case of a leave and licence agreement - by licensee;] [Inserted by Rajasthan Finance Act, 2017, dated 31.3.2017]