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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(1)(b) in The Estates Partition Act, 1897

(b)shall be framed in such manner that the decree may be applied to, and carried out in reference to, the separate estates which the Collector in his proceedings recorded under Section 29 has ordered to be formed out of the parent estate.