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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(4) in The Estates Partition Act, 1897

(4)If the person presenting the application is unable to produce a rent-roll as required by sub-section (1) of this Section, he shall state the reason of such inability, and the name and address of the person who has in his possession the information necessary for the preparation of such rent-roll; and the Collector may, if he thinks fit, require such person to produce such rent-roll.