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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Bihar - Subsection

Section 76(1)(b) in The Estates Partition Act, 1897

(b)that each separate estate so formed be made liable for such portion of the entire land-revenue of the parent estate as was paid by the proprietor or proprietors thereof under the private arrangement aforesaid.