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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(2) in Estates Partition Act, 1897

(2)If any decree is sent to the Collector for execution under [Section 265] [See now Section 54 of Code of Civil Procedure, 1908 and also Section 158 thereof.] of the said Code, the execution thereof shall be subject to the restrictions imposed by section 11 of this Act.