Section 88(1)(a) in The Estates Partition Act, 1897

[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(1)(a) in The Estates Partition Act, 1897

(a)he may order that the partition case be struck off the file, if such an order appears to him advisable, and whether the possession of the disputed land is with the proprietors of the parent estate or otherwise; or

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State of Bihar - Subsection

Section 88(1)(a) in The Estates Partition Act, 1897