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State of Bihar - Section

Section 98 in The Estates Partition Act, 1897

98. General power to refer to arbitration.

- The Deputy Collector, with the consent of all the parties concerned, may refer to arbitration [any point arising in the course of a partition; and the provisions of Section 52, 53 and 54 shall, as far as possible, be applicable to such references] [As to arbitration, see the Arbitration Act, 1940.].