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 68] [Entire Act] State of Jharkhand - Subsection Section 68(1) in Estates Partition Act, 1897 (1)If the Deputy Collector gives permission as aforesaid, he shall certify the amount payable by the applicant in redemption of the rent.
