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State of Bihar - Section

Section 79 in The Estates Partition Act, 1897

79. Places of worship, etc.

- Places of worship, burning-grounds and burial-grounds which have been held in common previous to the partition of an estate and land of which the proceeds have been assigned by the proprietors jointly for religious, charitable or public purposes, shall continue to be held in common unless the proprietors otherwise agree among themselves, in which case they shall state in writing the agreement into which they have entered, and the Deputy Collector shall enter a note of the agreement in the paper of partition.