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[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

State of Bihar - Subsection

Section 112(1)(a) in The Estates Partition Act, 1897

(a)rejecting an application for the partition of an estate or for the separation of a share, or putting an end to proceedings for effecting a partition or separation after the application has been admitted;