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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(1) in The Estates Partition Act, 1897

(1)At any time after the Collector has recorded a proceeding under Section 29, and before the Deputy Collector has partitioned the land into separate estate under Section 57, any recorded proprietor in the estate, other than the original applicant, may apply for the separation of his share.