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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(a) in Karnataka Stamp Act, 1957

(a)when the lease has been granted by or on behalf of the Government, at such amount or value as the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] may, having regard to all the circumstances of the case, have estimated as likely to be payable by way of royalty or share to the Government under the lease; or