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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(f) in Kerala Stamp Act, 1959

(f)in the case of an instrument of partition ----------- by the parties thereto in proportion to their respective shares in the whole property partitioned, or, when the partition is made in execution of an order passed by a Revenue Authority or Civil Court or Arbitrator, in such pro portion as such authority, Court or arbitrator directs.