Section 76(1)(a) in Estates Partition Act, 1897

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State of Jharkhand - Subsection

Section 76(1)(a) in Estates Partition Act, 1897

(a)that a partition of the estate be made by assigning to each proprietor or to two or more proprietors jointly, as his or their separate estate, or estates, the lands of which they are in separate possession in pursuance of such arrangement, and

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State of Jharkhand - Subsection

Section 76(1)(a) in Estates Partition Act, 1897