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] [Section 112(1)] [Section 112] [Entire Act] State of Bihar - Subsection Section 112(1)(e) in The Estates Partition Act, 1897 (e)refusing, under Section 55, to approve a partition made by proprietors or by an arbitrator or arbitrators;