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 11] [Entire Act] State of Jharkhand - Subsection Section 11(b) in Estates Partition Act, 1897 (b)if, after separation of the applicant's interest, the annual amount of land revenue for which the separate estate of the remaining proprietor or proprietors would be liable would not exceed five rupees ; or
