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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Bihar - Subsection

Section 106(b) in The Estates Partition Act, 1897

(b)by reason of the omission to publish any notification required by this Act, or to serve any notice on any person whose name is not recorded on the Collector's registers as proprietor of the estate in respect of which the notice is required by this Act to be served.