Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(v) in The Maharashtra Stamp Act, 1958 (v)[ a decree or final order of any Civil Court in respect of a lease : [Clause (v) was added by Maharashtra 17 of 1993, Section 28(b)(ii), (w.e.f. 1.5.1993).]
