Section 94(1)(a) in The Estates Partition Act, 1897

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State of Bihar - Subsection

Section 94(1)(a) in The Estates Partition Act, 1897

(a)informing him that from the date specified in such notice the separate estate assigned to him, as described in the extract from the partition paper prepared and delivered or tendered to him under Section 59 or Section 93, as the case may be, will be deemed to be separated from the parent estate, and to be separately liable for the amount of land-revenue specified in the notice, and

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State of Bihar - Subsection

Section 94(1)(a) in The Estates Partition Act, 1897