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 1] [Section 30] [Entire Act] State of Kerala - Subsection Section 30(b) in Kerala Stamp Act, 1959 (b)In the case of a conveyance (including a reconveyance of mortgaged property) by the grantee; in the case of lease or agreement to lease by the lessee or intended lessee;
