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 0] [Section 27] [Entire Act] State of Maharashtra - Subsection Section 27(b) in The Maharashtra Stamp Act, 1958 (b)when the lease has been granted by any other person, at [fifty thousand rupees] [Substituted for the words 'twenty-thousand rupees' by Maharashtra 17 of 1993, Section 33 (w.e.f. 1.5.1993).] a year,
