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 114(2)] [Section 114] [Entire Act] State of Bihar - Subsection Section 114(2)(c) in The Estates Partition Act, 1897 (c)direction, under Section 85, that any sum exceeding five hundred rupees shall be levied from the proprietor of an estate not under partition; or