Section 43(1)(a) in Estates Partition Act, 1897

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(1)(a) in Estates Partition Act, 1897

(a)that the party or parties who has or have withheld the right so decreed shall defray the whole of the costs of the partition or the whole of the fees payable in respect of the partition under Section 42, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 43(1)(a) in Estates Partition Act, 1897