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State of West Bengal - Section

Section 45 in The Estates Partition Act, 1897

45. Deputy Collector when to make survey and prepare record of existing rents and assets.

- As soon as the Collector has recorded a proceeding under section 29, declaring an estate to be under partition, the Deputy Collector shall, subject to the provisions of section 49, make a survey and prepare a record of existing rents and other assets of all lands included in the estate.