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] Bengal Presidency - Subsection Section 121(e) in Estates Partition Act, 1897 (e)for fixing a general scale of fees for the levy of charges from proprietors of estates under partition, when [the keeping of an Estate Partition Account] has been directed under section 42;
