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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(1) in The Estates Partition Act, 1897

(1)If all the recorded proprietors present, on or before the day fixed under Section 50, a petition requesting to be allowed to make the petition on the basis of the papers adopted by the Deputy Collector under Chapter VI.-
(a)privately among themselves, or
(b)by arbitration, the Deputy Collector may grant the request.