Section 43(1)(a) in The Estates Partition Act, 1897

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

State of Bihar - Subsection

Section 43(1)(a) in The Estates Partition Act, 1897

(a)that the party or parties who has or have withheld the right so decreed shall defray the whole of the costs of the partition or the whole of the fees payable in respect of the partition under Section 42, or

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State of Bihar - Subsection

Section 43(1)(a) in The Estates Partition Act, 1897