Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 119] [Entire Act] State of Bihar - Subsection Section 119(i) in The Estates Partition Act, 1897 (i)any person claiming a greater interest in lands which were held in common tenancy between two or more estates than has been allotted to him by an order under Section 84 or Section 86, or
