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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(3) in The Estates Partition Act, 1897

(3)If the papers are returned to the Collector for amendment, the Collector shall proceed to make the required amendments or to cause them to be made in the same manner as if he had himself passed such order on a partition submitted to him for approval by a Deputy Collector and shall thereafter return the papers to the Commissioner, who may then confirm the partition.