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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(c) in The Estates Partition Act, 1897

(c)subject to clause (b) of this Section, all pending proceedings which have been commenced under the said Estates Partition Act, 1876, before the said day, shall be carried on under this Act, save that, where in any case the Collector has before that day directed that an application for partition be admitted, Section 11 of the said Estates Partition Act, 1876, shall apply instead of clauses (a) and (b) of Section 11 of this Act.