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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(a) in Indian Stamp Act, 1899

(a)when the lease has been granted by or on behalf of the Government, at such amount or value as the Collector may, having regard to all the circumstances of the case, have estimated as likely to be payable by way of royalty or share to the Government under the lease, or