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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(1)(ii) in The Estates Partition Act, 1897

(ii)no partition shall be made in any case mentioned in this Section if such partition would involve the assignment to any separate estate of such a quantity of the disputed land that the removal of such land from such estate at any subsequent time would, in the opinion of the Collector, endanger the safety of the land-revenue for which such estate would be liable after the partition.