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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(6) in The Estates Partition Act, 1897

(6)An abstract of the [Estates Partition Account] [Substituted by A.O. for 'Estates Partition Fund'.] of each district, made up to the end of each financial year, shall be published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'] and posted up at the office of the Collector of the district.