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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Bihar - Subsection

Section 76(2) in The Estates Partition Act, 1897

(2)The Deputy Collector who is appointed to carry out the partition in accordance with such application shall satisfy himself that the assets of each separate estate which it is proposed to form will be sufficient to secure the payment of the annual amount of land-revenue for which it is proposed to make such separate estate liable.