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 2] [Section 1] [Entire Act] Union of India - Subsection Section 1(4) in The Partition Act, 1893 (4)But nothing herein contained shall be deemed to affect any local law providing for the partition of immovable property paying revenue to Government.
