Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 20 in The Estates Partition Act, 1897 20. Procedure if application is not in order. - If any such application does not in the opinion of the Collector fulfil the requirements of the foregoing Sections of this Chapter, he may either reject it or return it for amendment.
