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

State of Maharashtra - Subsection

Section 2(pa) in The Maharashtra Stamp Act, 1958

(pa)[ "movable property" includes standing timber, growing crops and grass, fruit upon and juice in trees and property of every other description, except immovable property, by which any right or liability is or is purported to be created, transferred, limited, extended, extinguished or recorded;] [Clause (pa) was added by Maharashtra 17 of 1993, Section 28(c), (w.e.f. 1.5.1993).]