Section 59(1)(c) in The Estates Partition Act, 1897

[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(1)(c) in The Estates Partition Act, 1897

(c)publish a notification at his office calling upon every proprietor to whom or to whose agent an extract from the partition paper has not been tendered as aforesaid, to take out of the Deputy Collector's office the extract of the portion of the partition paper relating to his separate estate.

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State of Bihar - Subsection

Section 59(1)(c) in The Estates Partition Act, 1897