Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(1) in The Estates Partition Act, 1897

(1)Every decree affecting a parent estate made by a Civil Court after the date specified in the notice served under Section 94, in a suit which was instituted as mentioned in Section 25,-
(a)shall be made in recognition of the partition proceedings, and
(b)shall be framed so as to give effect to the division of the parent estate into separate estates which has been ordered by the Collector, and so as not to disturb such division.