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 116] [Entire Act] State of Jharkhand - Subsection Section 116(2) in Estates Partition Act, 1897 (2)Every such order shall, when made by the Commissioner or the Board be communicated to the Collector of the district, and the Collector shall cause all such orders to be published by notification.
