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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Jharkhand - Subsection

Section 58(4)(c) in Estates Partition Act, 1897

(c)returning the papers to the Deputy Collector for amendment of the partition or for making a new partition, with such direction as to the Collector may seem fit in regard to the issue of a notice to the proprietors or any of them who are specially interested.