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State of Bihar - Section

Section 40 in The Estates Partition Act, 1897

40. On completion of partition, total cost to be declared and account adjusted.

(1)Upon the completion of a partition, the Collector shall make an order declaring the total cost thereof.
(2)The account shall then be adjusted, either by returning to the proprietors any sums which they may have paid in excess of the total cost, or, if necessary, by levying from them, in the manner provided in Section 108, any sums remaining due.