High Courts(1920) 01 MAD CK 0009

Rajangam Aiyar vs Rajangamier by Guardian Sankarama Ayyar

Madras High Court · Decided on 29 January 1920 · Citation: (1920) 38 MLJ 330

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Judgment

2 paragraphs · 40 words
1.

We think that under the definition in Section 2(15) of the Indian Stamp Act 1899 this deed is chargeable as a contract of partition under Article

45, and we determine that it is chargeable with a 15 rupee stamp.