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 3] [Entire Act] State of Bihar - Subsection Section 3(e) in The Estates Partition Act, 1897 (e)in the case of unoccupied land and land forming portion of a village site-such amount, if any, as the Deputy Collector may determine with reference to all the circumstances of the case; and includes-
