Section 88(1)(b) in The Estates Partition Act, 1897

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State of Bihar - Subsection

Section 88(1)(b) in The Estates Partition Act, 1897

(b)he may order that the partition shall proceed, and that the disputed land be treated as part of the estate under partition, if the possession of such land is with the proprietors of the parent estate and the claim of the other parties to the right in such land appears to him untenable; or

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State of Bihar - Subsection

Section 88(1)(b) in The Estates Partition Act, 1897