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Calcutta High Court: Partition Decree is Executable Only After Stamp Duty Payment - (10 Feb 2026)

PROPERTY

Calcutta High Court held that a final partition decree becomes executable only after payment of stamp duty, but clarified that the decree holder may deposit the full duty to avoid delay and later recover proportionate amounts from other co-sharers.

Tags : PARTITION DECREE   STAMP DUTY   DECREE HOLDER  

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