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State of Bihar - Section

Section 9 in The Estates Partition Act, 1897

9. Future partitions not to relieve land from liability for total land-revenue, unless made as provided in this Act.

- No partition of an estate made after the commencement of this Act shall relieve any land from liability to the Government for the total demand of land-revenue assessed upon the estate of which the land forms part, unless the partition is made as herein provided.