Section 43(1)(b) in Estates Partition Act, 1897

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(1)(b) in Estates Partition Act, 1897

(b)that the said costs or fees shall be defrayed by all or any of the parties to the suit in which the decree was made, in such proportions as the Court may, upon a consideration of the particular circumstances of the case, deem equitable.

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State of Jharkhand - Subsection

Section 43(1)(b) in Estates Partition Act, 1897