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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(f) in Kerala Stamp Act, 1959

(f)"executed" and "execution" used with reference to instruments, means "Government security" and "signature";
(ff)"fair value of land" means the fair value of land fixed under section 28A.] [Inserted by Act 19 of 1994 published in Kerala Gazette Extraordinary No. 784 dated 29-7-1994.]