Section 59(1)(b) in The Estates Partition Act, 1897

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State of Bihar - Subsection

Section 59(1)(b) in The Estates Partition Act, 1897

(b)cause to be tendered to any recorded proprietor of a separate estate, or any authorized agent of such proprietor, who may be in attendance at the Deputy Collector's office, the extract which relates to such separate estate, and

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State of Bihar - Subsection

Section 59(1)(b) in The Estates Partition Act, 1897