Section 2(1)(l) in Karnataka Stamp Act, 1957

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(l)"lease" means a lease of [immovable or movable property or both] [Substituted by Act 9 of 1997 w.e.f. 1.4.1997], and includes also,-

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