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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Jharkhand - Subsection Section 39(b) in Estates Partition Act, 1897 (b)shall be paid, in such proportions as the Deputy Collector thinks fit, by the said person and the proprietors or any of them; or
