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 2] [Entire Act] State of West Bengal - Section Section 82 in The Estates Partition Act, 1897 82. Land held rent-free not to be divided, except with consent of recorded proprietors. - Repealed by Bengal Act 6 of 1935.
