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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(2) in The Estates Partition Act, 1897

(2)When [the keeping of an Estates Partition Account] [Substituted by A.O. for 'the formation of an Estate Partition Fund'] has been directed in any district, the charges leviable in that district from the proprietors of any estate under partition may, notwithstanding anything contained in the foregoing Sections of this Chapter, be levied according to a general scale of fees to be fixed by the Board.