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 3] [Entire Act] State of Jharkhand - Subsection Section 3(ii) in Estates Partition Act, 1897 (ii)"Collector" means the Collector of the district on the revenue roll of which an estate which is under partition, or which it is proposed to bring under partition, is borne, and includes-
