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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Bengal Presidency - Subsection

Section 42(2) in Estates Partition Act, 1897

(2)When [the keeping of an Estates Partition Account] has been directed in any district, the charges leviable in that district from the proprietors of any estate under partition may notwithstanding anything contained in the foregoing sections of this chapter, be levied according to a general scale of fees to be fixed by the Board.