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 3] [Entire Act] State of Bihar - Subsection Section 3(ii) in The Estates Partition Act, 1897 (ii)"Collector" means the Collector of the district on the revenue-roll of which an estate which is under partition, or which it is proposed to bring under partition, is borne, and includes-
