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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bengal Presidency - Subsection

Section 4(2) in Estates Partition Act, 1897

(2)Any two or more of such recorded proprietors may claim that land representing the interest of all such claimants be formed into one separate estate to be held by them as a Joint undivided estate; and every provision of this Act, which applies to an applicant for partition shall apply to any two or more persons making any such claim.