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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Bengal Presidency - Subsection

Section 83(2) in Estates Partition Act, 1897

(2)In the event of such land being so left unassigned, the Deputy Collector shall assign to each separate estate such share of the rent of the tenure as bears the same proportion to the entire rent of the tenure as the separate estate bears to the parent estate.