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[Cites 0, Cited by 13] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(k) in Kerala Stamp Act, 1959

(k)"instrument of partition" means any instrument whereby co-owners of any property divide or agree to divide such property in severability, and includes also a final order for effecting a partition passed by any Revenue Authority or any Civil Court and an award by an arbitrator directing a partition;