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 103] [Entire Act] State of Jharkhand - Subsection Section 103(2) in Estates Partition Act, 1897 (2)No order passed by the [Board] [Substituted for 'Lieutenant Governor' by B. & O. Act 3 of 1916.] under sub-section (1) shall be liable to be contested in any Court.
