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 42] [Entire Act] State of Bihar - Subsection Section 42(5) in The Estates Partition Act, 1897 (5)The said fees shall be levied from the proprietors in such instalments and at such times as may be fixed in accordance with any Rules which the Board may make in this behalf.
