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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(1)(a) in The Estates Partition Act, 1897

(a)to assign to any person land representing a specified interest in any estate, or in any specified village or tract of land in an estate, to be held by such person as a separate estate; or