Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 55 in The Estates Partition Act, 1897

55. Approval of Collector and other authorities.

- Every partition made under this chapter by proprietors or by an arbitrator or arbitrators shall be subject to the approval of the Collector and the confirmation of the Commissioner :Provided that no such partition shall be disallowed except -
(a)on the ground of fraud, or
(b)on the ground that the partition cannot be confirmed without endangering the safety of the land-revenue.