(c)leases of immovable property for any term not exceeding one year, and leases exempted under section 17;(cc)[ instruments transferring or assigning any decree or order of a Court or any award when such decree or order or award purports or operates to create, declare, assign, limit or extinguish, whether in present or in future, any right, title or interest, whether vested or contingent, of a value less than one hundred rupees, to or in immovable property;] [Inserted by Act 33 of 1940, Section 2.]
