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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(3) in The Estates Partition Act, 1897

(3)Such scale of fees shall be fixed, as nearly as may be, so that the receipts and expenditure [shown in the said Account] [Substituted by A.O. for 'of the said fund'] shall balance one another, and shall be revised from time to time by the Board so as to secure compliance with this condition.