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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(b) in Kerala Stamp Act, 1959

(b)When the lease has been granted by any other person, at twenty thou-sand rupees a year: And the whole amount of such royalty or share whatever it may be, shall be claimable under such lease : Provided also that where proceedings have been taken in respect of any instrument under section 31 or 39, the amount certified by the Collector shall be deemed to be the stamp actually used at the date of execution.