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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(1)(i) in The Estates Partition Act, 1897

(i)if a claim to land alleged to be in dispute is filed after the Deputy Collector proceeds under Section 57 to determine how the lands of the parent estate shall be partitioned into the separate estates, the claim shall not be enquired into under this Section unless the delay on the part of the claimant is explained to the satisfaction of the Deputy Collector;