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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(15)(c) in The Stamp Act, 1977 (1920 A. D.)

(c)when any partition is effected without executing any such instrument, any instrument signed by co-owners and recording, whether by way of a declaration of such partition or otherwise, the terms of such partition amongst the co-owners;]