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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(a) in The Estates Partition Act, 1897

(a)publish a notification of the application in manner prescribed by Section 104, and also by causing copies to be posted up at the Court of the Judge of the district and at the Court of every Munsif and Sub-Divisional Officer within whose jurisdiction and at every police-station within the jurisdiction of which, any land appertaining to the estate is known to be situated;