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AIR 2015 KARNATAKA 179 ::2015 (4) AIR Kant HCR 675
Karnataka High Court
Hon'ble Judge(s): A. S. Bopanna , J

Karnataka Stamp Act (34 of 1957) , Art.30— Agreement to lease - Stamp duty - Stipulation in lease deed that lessee shall be put in possession of premises on signing of agreement - However on date of agreement construction on premises being incomplete, possession not handed over - Computation of stamp duty on basis of length of lease period, not proper. (Para 7 8 9)

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