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 3] [Entire Act] State of Bihar - Subsection Section 3(b) in The Estates Partition Act, 1897 (b)in the case of land held which is occupied by a proprietor-the rent which might reasonably be expected to be payable by cultivating raiyats if the land were occupied by them;
