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State of Bihar - Section

Section 54 in The Estates Partition Act, 1897

54. Remuneration of arbitrators.

(1)The arbitrator or arbitrators, on delivering the paper of partition as aforesaid, shall be entitled to reasonable fees for his or their services.
(2)The amount of such fees shall be fixed, with the approval of the commissioner, by the Deputy Collector who made the reference to arbitration, and shall be deemed to form part of the costs of making the partition.