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] [Section 121] [Entire Act] State of Bihar - Subsection Section 121(d) in The Estates Partition Act, 1897 (d)for fixing, for the purposes of Section 37, the instalments in which and the times at which the cost of making partition shall be levied from proprietors;
