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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(b) in The Estates Partition Act, 1897

(b)publish a notification calling on all the proprietors to be present on the day so fixed, such day being not less than thirty or more than sixty days after the publication of the notification in his office, and at the same time serve a notice on each of the proprietors to the same effect, and