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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(1) in The Estates Partition Act, 1897

(1)If it appears to the Commissioner that the proceedings of the Collector should be amended, or if an appeal or objection is presented within the time allowed by Section 61, the Commissioner shall, by order, fix a day (not being less than thirty days from the date of such order) for hearing and disposing of the case, and shall cause notice of such day to be served through the Collector on all the parties.