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 121] [Entire Act] State of Jharkhand - Subsection Section 121(i) in Estates Partition Act, 1897 (i)prescribing the manner in which and the period for which copies of survey papers and records of existing rents and other assets shall published under Section 48;
