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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Bihar - Subsection

Section 114(2)(a) in The Estates Partition Act, 1897

(a)directing, under Section 38, that any proprietor shall pay more than his proportionate share of the cost of a partition, when the excess which he is ordered to pay exceeds five hundred rupees;