LexThe Indian Stamp Duty (Nagaland Amendment) Act,1989
Nagaland · state statute
Open in Lexace · Ask the AI about this actINDIAN STAMP DUTY (NAGALAND
AMENDMENT) ACT, 1989
(THE NAGALAND ACT NO. 6 OF 1989)
(Received the assent of the Governor on 30th June ‘89 and published
in the Nagaland Gazette extraordinary dated 30th June ‘89)
An
Act
to amend the Indian Stamp Duty Act, 1989, in its application to Nagaland.
Preamble
Whereas it is expedient to amend the Indian Stamp Duty Act, 1899, (Act 11 of 1899) hereinafter called the Principal Act, in its
application to Nagaland in the manner hereinafter appearing. It is hereby enacted in the Fortieth year of the Republic of India as
follows
1. Short title, extent and commencement.
(1) This Act may he called the Indian Stamp Duty (Nagaland
Amendment) Act, 1989.
(2) It shall extend to the whole State of Nagaland.
(3) It shall come into force on such date as the State Government may,
by notification in the official gazette, appoint.
2. Amendment of Schedule I of Act 11 of 1899.
In Schedule into the principal Act, the following shall he substituted, namely
SCHEDULE 1
Description of Instrument
(1)
I. ACKNOWLEDGMENT of debt exceeding twenty rupees in amount or value, written or signed by or on behalf of, a debtor in
order to supply evidence of such debt in any book
(other than a bankers pass-book)
or on a separate piece of paper
when such book or paper is left in
the creditor’s possession: provided
that such acknowledgment does not
contain any promise to pay the debt
or any stipulation to pay interest or
to deliver any goods or other property. Fifty paise
2. ADMINISTRATION-BOND in
cluding a bond given under section
6 of the Govt. Savings Banks Act,
1875, or section 291 or section 375
or section 376 of the Indian Suc
cession Act, 1925.
(a) Where the amount does not The same duty as a Bond
exceed Rs. 1000/- Duty No. 15 for such
amount.
(b) In any other case. Thirty rupees.
3. ADOPTION-DEED, that is to say,
any instrument (other than a will)
recording an adoption or conferring
or purporting to confer an authority
to adopt. Sixty rupees
4. AFFIDAVIT, including an affirma
tion or declaration in the case of
persons by law allowed to affirm or
declare instead of swearing. Ten rupees
Exemptions
Affidavit or declaration in writing when made
(a) as a condition of enlistment under the Indian Army Act,1950.
(b) for the immediate purpose of being field or used in any Court or before the Officer of any Courier.
(c) for the sole purpose of enabling any person to receive any Pension or charitable allowance.
5. AGREEMENT OR MEMORANDUM OF AN AGREEMENT
(a) if relating to the sale of a bill
of exchange. One rupee
(h) if relating to the sale of a Govt. Subject to a maximum of
Security eighty rupees and fifty
paisa for every Rs. 10,000/-
or part thereof bf the value
of the Security.
(c) if relating to the purchase or
sale of shares, scripts, stocks
bonds, debentures, debenture
stocks or any other marketable
Security of a like nature in or
of any incorporated company
or other body corporate
(i) When such agreement or One rupees for every Rs.
memorandum of an agreement 25,00/- or part thereof of
is with or through a member the value of the Security
or between members of a at the time of its purchase
Stock-Exchange recognised or sale, as the case may
under the Securities Contracts be.
(Regulation) Act, 1956.
Description of Instrument
(ii) in other cases Two rupees for every Rs.
500/- or part thereof of
the security at the time of
its purchase or sale, as the
case may be.
(d) if executed for service or for
performance of work in any
estate whether held by one per
son, or more persons, than one
as co-owners, and whether in
one or more blocks, and
situated in Assam/Meghalaya
where the advance given under such agreement does not ex
ceed fifty rupees. One rupee
(e) if not otherwise provided for Four rupees
Exemptions
Agreement or memorandum of agreement
(a) for or relating to the sale of goods or merchandise exclusively, not being a note or memorandum chargeable under No. 43:
(b) made in the form of tenders to the Government of India
for or relating to any loan
AGREEMENT TO LEASE
See Lease (No. 35)
6. AGREEMENT RELATING TO DEPOSIT OF TITLE DEEDS, PAWNS OR PLEDGE, that is to say, any instrument evidencing an
agreement relating to
(1) the deposit of title deeds or instruments constituting or being evidence of the title to any property whatever (other than a
marketable security) or
(2j the pawn or pledge of movable property where such deposit, pawn or pledge has been made byway of security for the repay-
ment of money advanced or to be advanced by way of loan or an existing or future debt
(a)if such loan or debt is repayable on demand or more than three months from the date of the instrument evidencing the
agreement if the amount of loan does not exceed Rs. 500/
if it exceeds Rs. 500/- and not Five rupees if the amount
exceed Rs. 1000/- and for every of loan does not exceed
Rs. 1000/- or part thereof in Rs. 500/-; Ten rupees if
excess of Rs. 1000/- the amount exceed Rs.
500/- but does not exceed
Rs. 1000/- Ten rupees for
every Rs. 1000/- or part
thereof in excess of Rs.
1000/-
(b)if such loan or debt repayable Half the duty payable
not more than three months under subclause (a)
from the date of such instrument
Exemptions
Instrument of pawn or pledge of good if unattested.
7. APPOIINTMENT, IN EXECUTION OF A POWER
Whether of trustees or a property, movable or immovable, where made by any writing not being a will
(a) Where the value of the proper
ty does not exceed Rs. 1000/- Fifty rupees
(b) in any other case Ninety rupees
8. APPRAISEMENT OR VALUA
TION, made otherwise than under The same duty as in Bot
an order of the Court in the course tomory Bond (No 15) for
of a suit such amount
(a) where the amount does not
exceed Rs. 1000/-
Description of Instrument Proper Stamp Duty
(h) in any other case Twenty four rupees seven
ty-five paise
Exemptions
(a) Appraisement or valuation
made for the information of
one party only and not being
ill any manner obligatory be-
tween parties either by agree-
ment or operation of law.
(b)Appraisement of crops for the
purpose of ascertaining the
amount to be given to a
landlord as rent.
9. APPRENTICESHIP DEED
including every writing relating to Twenty-four rupees
the service or tuition of any appren- seventy-five paise.
tice, clerk or servant placed with
any master to learn any profession,
trade or employment.
Exemptions
Instruments of apprenticeship executed by a Magistrate under the apprentices Act, 1961, or by which a person is apprenticed by or
at the charge of any public charity.
10. ARTICLES ()F ASSOCIATION
OF A COMPANY
(a) Where the company has no Sixty-one rupees ninty
share capital or the normal paise.
share capital does not exceed
Rs. 2,500/-
(b) Where the nominal share capi- Eighty two rupees fifty
tal exceeds Rs. 2,500/- but does paise.
not exceed Rs. 5,000/-
(c) Where the nominal share capi- One hundred twenty three
tal exceeds Rs. 5,500/- but does rupees seventy five paise..
not exceeds 1,00,000
(d) Where the nominal share capi- Two hundred forty seven
tal exceeds Rs. 1,00,000/- rupees fifty paise.
Exemptions
Articles of any association not formed for profit and registered under section25 of the Companies Act, 1956, See also
Memorandum of Association of a Company (No.39)
ASSIGNMENT - See conveyance (No. 23) transfer (No. 62) and transfer of lease (No. 63) as the case may be.
ATTORNEY-See adoption-deed (No. 3)
12. AWARD-That is to say, decision The same duty as a Bond
in writing by an arbitrator or urn- (No. 15) for the amount
pier, not being an award directing or value of the property
a partition, on a reference made to which the award relates,
otherwise than by an order of the as set forth in such award
court in the course of a suit. subject to a maximum of
one hundred twenty three
rupees seventy five paise.
15. BOND (as defined by section 2 (5) Forty five paise
not being a DEBENTURE (No.
27) and not being otherwise provided for by this Act, or by
the Court fees Act, 1870- Where the amount or value secured
does not exceed Rs. 10/
Where is exceeds Rs. 10/— and Eighty-two paise
does not exceed Rs. 50/—
Where it exceeds Rs. 50/- and One Rupee sixtyfive paisa
does not exceed Rs. 100/
Where it exceeds Rs. 100/ — and Four rupees and ten paise
does not exceed Rs. 200/—
Description of Instrument Proper Stamp Duty Six
Where it exceeds Rs. 200/—- and Six rupees and twenty
does not exceed Rs. 300/— paise
Where it exceeds Rs. 300/— and Eighty rupees and twenty
does not exceed Rs. 400/— five paise
Where it exceeds Rs. 400/— and Eleven rupees and twenty
does not exceed Rs. 500/— paise
Where it exceeds Rs.500/— and Fourteen rupees and
does not exceed Rs. 600/— Ninety paise
Where it exceeds Rs. 600/— and Seventeen rupees and
does not exceed Rs. 700/— thirty five paise
Where it exceeds Rs. 700/- and Nineteen rupees and
does not exceed Rs. 800/—- eighty paise
Where it exceeds Rs. 800/— and Twenty two rupees and
does not exceed Rs. 900/— thirty paise
Where it exceeds Rs. 900/— and Twenty four rupees and
does not exceed Rs. 1000/- seventy five paise
and for every Rs. 500/-- or part twelve rupees and thirty
thereof in excess of Rs.1000/— paise
See Administration— Bond
(No. 2), Bottomry Bond
(No. 16), Customs Bond
(No. 26), Indemnity Bond
(No. 34), Respondentia Bond
(No. 56), Security Bond
Bond (No. 57)
Exemptions
Bond, when executed by
(a) headman nominated under rules framed in accordance with the Bengal Irrigation Act 1876, section 99, for the due performance
of their duties under that Act;
(b) any person for the purpose of guaranting that the local income derived from private subscriptions to a charitable dispensary or
hospital or any other object of public utility, shall not he less than a specific sum per mensem
16. BOTTOMRY BOND, that is to say, The same duty as a Bond
any instrument whereby the master (No. 15) of such amount
of a seagoing ship borrows money
on the security of the ship to enable
to preserve the ship or prosecute
her voyage.
17. CANCELLATION-Instrument of
(including any instrument by which
any instrument previously executed
is cancelled) if attested and not
otherwise provided for, See also Twenty four rupees and
release (No. 55) Revocation of Set
tlement (No. 58-B) Surrender of seventy five paise
Lease (No. 61), Revocation of trust (No. 64-B)
18. CERTIFICATE OF SALE
(in respect of each property put up
as a separate lot and sold), granted
to the purchaser of any property
sold by a public auction by a Civil
or Revenue Court, or Collector or
other Revenue Officer
(a) Where the purchase-money Seventy paise
does not exceed Rs. 10/—
(b) Where the purchase-money One rupee thirty paise
exceeds Rs. 10/— but not exceed Rs. 25/ —
(c) in any other case The same duty as a con
veyance (No.23) for a con
sideration equal to the
amount of the purchase
money only.
19. CERTIFICATE OR OTHER Forty-five paise
DOCUMENT, evidencing the right
or title of the holder thereof or any
other person either to any share,
script or stock in or of any inco
rporated company or other body cor
porate or to become proprietor of
share, script or stock in or any such
company or body. See also Letter
of Allotment of shares (No. 36).
20. A CHARTERED PARTY, that is Four rupees and ninety-
to say any instrument (except an five paise
agreement for the hire of a tug
steamer)whereby a vessel or some
specified principal part thereof is
let for the specified purposes of the
character, whether it includes a
penalty clause or not.
22. COMPOSITION-DEED, that is to Fourty-nine rupees and
say, any instrument executed by a fifty paise
debtor, whereby he conveys his property
for the benefit of his creditors, or
Whereby payment of a composition
or dividend on their debts is secured
to the creditors or whereby
provision is made for the continuance
of the debtor's business,
under the supervision of inspectors
or under letters of license, for the
benefit of his creditors.
23. CONVEYANCE (as defined by sec
tion 2(10) not being a transfer charged
or exempted under No. 62 : —
Where the amount or value of the Four rupees and thirty
consideration for such conveyance paise
as set forth therein does not exceed
Rs. 50/
Where it exceeds Rs. 50/- but does Four rupees and fifty paise
not exceed Rs. 100/
Where it exceeds Rs. 100/- but Nine rupees
does not exceed Rs. 200/—
Where it exceeds Rs. 200/- but Thirteen rupees and fifty
does not exceed Rs. 300/— paise
Where it exceeds Rs. 300/- but Eighteen rupees
does not exceed Rs. 400/
Where it exceeds Rs. 400/- — but Twenty-two rupees
and does nut exceed Rs. 500/— fifty paise
Where it exceeds Rs. 500/- but Twenty seven rupees
does not exceed Rs. 600/-
Where it exceeds Rs. 600/- but Thirty one rupees and fifty
does nut exceed Rs. 700/— paise
Where it exceeds Rs. 700/- but Thirty six rupees
does not exceed Rs. 800/
Where it exceeds R.s. 800/- but Forty rupees rupees
and does not exceed Rs. 900/- fifty paise
Where it exceeds Rs. 900/- but Forty five rupees
does not exceed Rs. 1000/—
For every Rs. 500/— or part thereof Twenty two rupees and
not excess of Rs. 1000/— fifty paise
Where it exceeds Rs. 50,000/ — but Forty nine rupees and fifty
does not exceed Rs. 90,000/— paise for every one
thousand rupees.
Where it exceeds Rs. 90,000/— but Sixty six rupees and fifty
does not exceed Rs. t,50,000/— paise for every one
thousand rupees
And where it exceeds Rs. Eighty two rupees and fifty
1,50,000!— paise for every one
thousand rupees
Provided that where the “instrument” or the conveyance is in respect of an Industrial Loan, certified as such by the Director of
Industries, Nagaland the stamp duty shall be half of the above rate.
Description of Instrument Proper Stamp Duty
Exemptions
Assignment of copyright under the
Indian Copyright Act, 1957.
CO-PARTNERSHIP-DEED —
See Partnership (No. 46)
23. COPY OR EXTRACT
Certified to be true copy or extract
by or order of any public officer
and not chargeable under the law
for the time being in force relating
to court-fees : —
(i) if t he original was not charge— Two rupees and fifty paise
able with duty with which it
was chargeable does not exceed one rupee;
(ii) In any other case not falling Four rupees and ninety
within the provisions of section five paise
6- A.
Exemptions
(a) Copy of any paper which a
public officer is expressly re
quired by law to make or fur
nish for record in any public
office or for any public pur
pose.
(b) Copy of, or extract from any
register relating to births, hap
tisms, namings, dedications,
marriages, divorces, deaths or
burials.
24. COUNTERPART OR DUPLICATE
of any instrument chargeable with duty and
in respect of which the proper duty has been paid : —
(a) ‘if the duty with which the The same duty as is pay-
original instrument is charge- able on the original.
able does not exceed two
rupees;
(b) in any other case not falling Four rupees and ninety
within the provisions of sec- five paise
tion 6-A
Exemptions
Counterpart of any lease granted
to a cultivator when such lease is
exempted from duty
25. Customs Bond
(a) where the amount does not The same duty as a Board
exceed Rs. 1,000/— (No. 15) for such amount
(b) In any other case Thirty three rupees Forty
Paise
26.DELIVERY ORDER IN RESPECT OF GOODS, that is to
say, any instrument entitling any
person therein named, or his assigns
the holder thereof, to the delivery
of any goods lying in any dock or port, or
in any warehouse in which
goods are stored or deposited on
rent or hire, or upon any wharf,
such instrument being signed by or
on behalf of the owner of such goods
upon the sale or transfer of the
property therein, when such goods
exceed in value twenty rupees.
DEPOSIT OF TITLE DEEDS :—
See Agreement relating to Deposit
of Title Deeds, Pawn or Pledge
(No. 6)
DISSOLUTION OF PARTNERSHIP,
See Partnership (No. 46)
29. Divorce — Instrument of, that is to Sixteen rupees and fifty
say, any instrument by which any paise.
person effects the dissolution of
his marriage.
DOWER — Instrument of, see Settlement. (No. 58)
Sixteen rupees and fifty paise.
DUPLICATE —See Counterpart (No. 25).
1. EXCHANGE OF PROPERTY, The same duty as a Con
Instrument of veyance (No 23) for a con
sideration equal to the
value of the property of
greatest value as set forth
in such instrument
EXTRACT —See Copy (No. 24)
32. FURTHER CHARGE —Instru
ment of, that is to say, any instrument
imposing a further charge on
mortgaged property —
(a) When the original mortage is The same duty as a Con
one of the description referred veyance (No. 23) for con
to in clause (a) of Article 40 sideration equal to the
(that is with possession); further charge secured by
such instrument.
(b) when such mortgage is one of
the description referred to in
clause (b) of Article No.40 (that
is with — Out procession) —
(i) if at time the of execution of The same duty as a Con-
the instrument of further veyance(No.23)for a con
charge possession of the sideration equal to the
property is given or agreed to total amount of the charge
be given under such instru- (including the original
ment; mortgaged and any further
charge already made), less
the duty already paid on
such original mortgage
any further charge.
(ii) if possession is not so given. The same duty as a bond
(No. 15) for the amount
of the further charge
secured by such Instru
ment.
33. GIFT—Instrument of not being a The same duty as a Con
Settlement (No.58) or will or Trans- veyance (No.23) for a con
fer (No. 62) sideration equal to the value
of the property as set forth
in such instrument.
HIRNG AGREEMENT, or agree- The same duty as a
ment for service, See Agreement Security Bond (No.57) for
(No. 5) the same amount.
34. INDEMNITY BOND INSPEC
TORSHIP DEED, See Composi
tion Deed (No.22)
35. LEASE, including an underlease and
any agreement to let or sublet —
(a) where by such lease the rent
is fixed and no premium is
paid or delivered —
(i) where the lease purports to be The same duty as Bond
for a term of less than one (No,15) for the whole
year; amount payable or
deliverable under such
lease
(ii.) where the lease purports to be The same duty, as a Bond
for a term of not less than one (No. 15) for the amount
year but not more than five or value of the average
years; annual rent reserved.
(iii) where the lease purports to be The same duty as a Con-
for a term exceeding five years veyance (No. 23) for a con-
and not exceeding ten years; sideration equal to the
amount or value of the
average annual rent
reserved.
(iv) where the lease purports to be The same duty as a con-
for a term exceeding ten years, veyance (No. 23) for a con
but not exceedingtwentyyears; sideration equal to twice
the amount or value of the
average annual rent
reserved.
(vi) where the lease purports to be The same duty as a Con-
for a term exceeding twenty veyance (No.23) for a con-
years; but not exceeding thirty sideration equal to three
years times the amount or value
of the average annuals rent
reserved.
(vi) where the lease purports to be The same duty as a Con-
for a term exceeding thirty veyance (No. 23) for a con-
years, but not exceed one sideration equal to four
hundred years; times the amount or value
of the average annual rent
reserved.
(vii) where the lease purports to be The same duty as a Con-
for a term exceeding one vence (No. 23) for a con-
hundred years or in per- sideration equal in the
petulity; case of a lease granted
solely for agricultural pur
poses to one-tenth and in
any other case to one sixth
of the whole amount of
rents which would he paid
or delivered in respect of
the first fifty years of the
lease.
(viii) where the lease does not pur- The same duty as a Con-
port to be for any definete veyance(No.23)for a con-
term; sideration equal to three
times the amount or value
of the average annual rent
which would be paid or
delivered for the first ten
years if the lease con
tinued so long.
(b) where the lease is grante4 for The same duty as a Con-
a fine or premium or for money veyance (No. 23) for a con-
advanced and where no rent sideration equal to the
is reserved; amount or value of such
fine or premium or ad
vance as set forth in the
lease.
(c) where the lease is granted for The same duty as a Con-
a fine or premium, or for veyance(No.23)foracon-
money advanced, in addition sideration equal to the
to rent reserved, amount or value of such
fine or premium, or ad
vance as set forth in the
lease in addition to- the
duty which would have
been payable on such lease
if, no fine or premium or
advance had been paid or
delivered.:
Provided that in any case when an agreement to lease is stamped with the- ad valorem stamp required for a lease and a
lease inpursuance of such agreement is subsequently executed, the duty on such lease shall not exceed one rupee and thirty
paise.
Exemption
Lease executed in the case of a
cultivator and for the purpose of
cultivation (including a lease of trees
for the production of food or drink),
without the payment or delivery of
any fine or premium, when a definite
term is expressed and such term
does not exceed one year, or when
the average annual rent reserved
does not exceed one hundred rupees.
In this exemption a lease for the
purposes of cultivation shall include
a lease of lands for cultivation together
with homestead or tank.
EXPLANATION—
When a lessee undertakes to pay any recurring
charge, such as Government
revenue the landlord’s share
of cases, or the owner’s share
of municipal rates of taxes which is
by law recoverable from the lessor, the amount
so agreed to be paid by the lessee shall he
deemed to he part of the rent.
36. LETTER OF ALLOTMENT OF Forty-five paise
SHARES, in any company or
proposed company, or in respect
of any loan to he raised by any company
or proposed company. See also CERTIFICATE
or other document (No. 19).
38. Letter of License, that is to say, any Thirty-three rupees
and agreement between a debtor and eighty paise.
his creditors that the latter shall, for a
specified time suspend their claims and
allow the debtor to carry on business at his own discretion.
39. MEMORANDUM OR ASSOCIATION OF A COMPANY :—
(a) if accompanied hy articles of Ninety-nine rupees.
association under Section 26
of the Companies Act, 1956;
(b) if not so acompanied —
(i) where the nominal snare Two hundred forty seven
capital does not exceed One rupees and fifty paise.
lakh of rupees;
(ii) where the nominal share Four hundred twelve
capital exceeds one lakh of rupees and fifty paise.
rupees.
Exemption
Memorandum of any association not formed for profit and registered under Section 25 of the Companies Act 1965.
40. MORTGAGE DEED, not being an Agreement relating to Deposit of Title-deeds, Pawn or Pledge (No.
6). Bottomry Bond (No. 16). Mortgage of a Crop (No. 41) Respondentia Bond (No. 56), or
Security Bond (No. 57)—
(a) when possession of the proper- The same duty as a Con
ty or any part of the property veyance (No. 23) for a con
comprised in such deed is given sideration equal to the
by the mortgagor or agreed to amount secured by such
he given; deed.
(b) when possession of the proper- The same duty as a Bond
ty comprised in such deed is (No. 15) for the amount
not given by the mortgagor nor secured by such deed.
agreed to he given;
EXPLANATION :—A mortgagee
a who gives to the mortgaged a
power-of-attorney to collect rents
or a lease of the property mortgaged
or part thereof is deemed to give
possession within the meaning of
this article;
(c) (i) when a collateral or auxiliry Two rupees and fifty paise.
or additional or substituted
security, or by way of further
assurance for the above men
tioned purpose where the prin
cipal or primary security is duly
stamped for every sum secured
not exceeding Rs. 1,000
(ii) and for every Rs. 1,000 or part Three rupees.
thereof secured in excess of
Rupees 1,000’
Exemptions
(1) Instruments executed by per
sons taking advances under the
Land Improvement Loans Act,
1883, or the Agriculturtsts’
Loans Act, 1884, or by their
sureties as security for the
repayment of such advance.
(2) Letter of hypothecation ac
companying a bill of exchange..
41. MORTGAGE OF A CROP,: including
any instrument evidencing an agreement
to secure the repayment of a loan made
upon any mortgage of a crop, whether the
crop is or is not in existence at the time of the mortgage.
(a) when the loan is repayable not Forty-five paise
more than three months from
the date of the instrument —for every sum secured
not exceeding Rs. 200; and for every Rs. 200,
or part thereof secured in excess of Rs. 200.
(b) when the loan is repayable Sixty paise.
more than three months, but
not more than eighteen months from
the date of instrument —
for every sum secured not ex- Seventy paise.
ceeding Rs. 100; and
for every Rs. 100, or part there Seventy paise.
of secured in excess of Rs 100.
42. NOTARIAL ACT, that is to say, any instrument,
endorment, note, attestation, certificate, or
entry not, being a PROTEST (No. 50 made or signed
by a Notary Public in the execution of the duties of
his office or by any other person lawfully acting
as a Notary Public. See also
Protest of Bill or Note (No. 50). Four rupees and ninety
five paise.
43. NOTE OR MEMORANDUM,
sent by a Broker or Agent to his
principal intimating the purchase
or sale on account of such principal—
(a) of any goods exceeding in value Eighty paise.
twenty rupees;
(h) of any stock or marketable Ninety paise for every Rs.
security exceeding in value 5,000 or part thereof ot
twenty rupees. the value of the stock as
security subject to a max
imum of forty-nine
rupees and fifty paise.
44. NOTE OF PROTEST BY THE Three rupees and thirty
MASTER OF A SHIP — paise.
See also Protest by the Master of
a Ship (No. 51)
ORDER FOR THE PAYMENT
OF MONEY See Bill of exchange
(No. 13).
45. PARTITION—Instrument of (as The same duty as a Bond
defined by section 2 (15). (No. 15) for the amount
of the value of the
separated share or shares
of the property.
N.B. —. The largest share
Excerpt shown. Open the full act in Lexace.