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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(15) in Indian Stamp Act, 1899

(15)"Instrument of Partition". - "instrument of partition" means any instrument whereby co-owners of any property divide or agree to divide such property in severally, and includes also a final order for effecting a partition passed by Revenue-authority or any Civil Court and awarded by an arbitrator directing a partition;