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] [Entire Act] State of Bihar - Section Section 69 in The Estates Partition Act, 1897 69. Such amount when payable. - The amount certified under Section 68 may be paid to the Deputy Collector at any time before, but not after, possession is, under Section 94, given to the several proprietors of the separate estates allotted to them.
