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State of Bihar - Section

Section 65 in The Estates Partition Act, 1897

65. Power to apply Section 64 to gardens, etc.

- Whenever the Deputy Collector thinks fit, he may apply the provisions of Section 64 to gardens, orchards, land planted with bamboos, and any other land which in his opinion is of special value to the proprietor in whose occupation it is found to be, in consequence of improvements made by such proprietor or of the particular use to which such land is put.