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 59] [Entire Act] Bengal Presidency - Subsection Section 59(3) in Estates Partition Act, 1897 (3)The Deputy Collector shall also proceed in the manner hereinbefore provided when the Collector makes a new partition.
