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 37] [Entire Act] State of Jharkhand - Subsection Section 37(2) in Estates Partition Act, 1897 (2)If the amount first estimated is found insufficient, supplementary estimate may be made from time to time, and the required amount may be levied as provided in sub-section (1).
