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 1] [Entire Act] State of Bihar - Subsection Section 1(3) in The Estates Partition Act, 1897 (3)It shall come into force on the [day] [i.e., the 8th December, 1897.] on which it is first published in the Calcutta Gazette after having received the assent of the Governor-General.
