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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(3) in The Estates Partition Act, 1897

(3)When it is proposed to split up a tenure or holding and apportion the rent thereof aforesaid, the Deputy Collector shall cause a notice to be served on the tenants concerned and, after hearing their objections, if any, may order that the tenure or holding be split up, and that the rent thereof be apportioned as aforesaid.