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State of Bihar - Section

Section 55 in The Estates Partition Act, 1897

55. Approval of Collector and other authorities.

- Every partition made under the Chapter by proprietors or by an arbitrator or arbitrators shall be subject to the approval of the Collector and the confirmation of the Commissioner:Provided that no such partition shall be disallowed except-
(a)on the ground of fraud, or
(b)on the ground that the partition cannot be confirmed without endangering the safety of the land-revenue.