Section 57(2)(a) in The Estates Partition Act, 1897

[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

(a)A paper of partition in a form prescribed by Rules made by the Board, specifying in detail-

(i)the lands which he has included in each separate estate, and the area of such lands,

(ii)the rental of such land, and the other assets, if any, of each separate estate,

(iii)the name or names of the recorded proprietor or proprietors of each separate estate,

(iv)any stipulations which may have been made regarding places of worship, tanks or other matters mentioned in Chapter IX, and

(v)the amount of land-revenue to be assessed on each separate estate in the manner prescribed by Section 10; and

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