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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Bihar - Subsection

Section 83(1)(b) in The Estates Partition Act, 1897

(b)leave such land unassigned to any separate estate, and specify in the partition paper and proceedings that the land is left appertaining jointly to all the separate estates which are formed out of the parent estate in the proportion which each separate estate bears to the parent estate.