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[Cites 0, Cited by 7] [Section 2(16)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(16)(b) in The Indian Stamp Act, 1899

(b)a kabuliyat or other undertaking in writing, not being a counter-part of a lease, to cultivate, occupy, or pay or deliver rent for, immovable property;