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(h) in The Estates Partition Act, 1897 (h)prescribing what entries in the record of existing rents and other assets shall be read out and, when necessary, corrected or added to, under Section 47, sub-section (2);
