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State of Bihar - Section

Section 87 in The Estates Partition Act, 1897

87. Land so allotted how to be dealt with.

- When any allotment made under Section 84 has been approved by the Collector, the land so allotted shall be dealt with in every respect as if it were held in common tenancy by such of the proprietors of the estate under partition as were found to hold interests in the common land.