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State of Bihar - Section

Section 44 in The Estates Partition Act, 1897

44. Powers of Deputy Collector in making a partition.

- Every Deputy Collector making a partition shall, as regards the estate under partition, have so far as they are applicable all the powers exercisable by a Survey-Officer under the Bengal Survey Act, 1875, and by a Revenue-Officer employed in preparing a record-of-rights under Chapter X of the Bengal Tenancy Act, 1885.