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State of Gujarat - Section

Section 113 in The Bombay Land Revenue Code, 1879

113. [ Partition. [Section 113 was substituted by Bombay 4 of 1913, section 51.]

- Expenses properly incurred in making partition of estates paying revenue to [the [State] Government] shall be recoverable as a revenue demand in such proportions as the Collector may think fit from the sharers at whose request the partition is made, or from the persons interested in the partition.]