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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(2) in The Estates Partition Act, 1897

(2)Boundary marks so erected shall be assigned to zamindar, or to zamindars jointly with tenure-holders, for preservation, as provided in the third clause of Section 29 of the Bengal Survey Act, 1875; and, after they have been so assigned, the provisions of Sections 19, 20 and 52 to 57 (both inclusive) of the said Act shall apply in the case of such boundary marks.