Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(1)(b) in Estates Partition Act, 1897

(b)shall be framed in such manner that the decree may be applied to, and carried out in reference to, the separate estate which the Collector in his proceeding recorded under Section 29 has ordered to be formed out of the parent estate.