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[Cites 0, Cited by 8] [Section 158(2)] [Section 158] [Entire Act]

State of Punjab - Subsection

Section 158(2)(xvii) in The Punjab Land Revenue Act, 1887

(xvii)any claim for partition of an estate, holding or tenancy, or any question connected with, or arising out of, proceedings for partition, not being a question as to title in any of the property of which partition is sought ;