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

State of Kerala - Subsection

Section 29(2) in Kerala Stamp Act, 1959

(2)Where property contracted to be purchased for one consideration for the whole, by two or more persons jointly or by any person for him self and others, or wholly for others is conveyed in parts by separate instruments to the persons by or for whom the same was purchased, for distinct parts of the consideration, the conveyance of each separate part shall be chargeable with advalorem duty in respect of the distinct part of the consideration therein specified.