Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 66 in The Estates Partition Act, 1897

66. Rent for land fixed under Section 64 or 65 deemed to be the assets of the land.

- The rent fixed in perpetuity on any land by the Deputy Collector under Section 64 or Section 65 shall be deemed, for the purposes of the partition, to be the assets of such land.