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State of Jharkhand - Section

Section 9 in 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 the land revenue assessed upon the estate of which the land forms part, unless the partition is made as herein provided.