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State of Bihar - Section

Section 53 in The Estates Partition Act, 1897

53. Arbitrators to deliver a partition paper.

- (1 )The arbitrator or arbitrators shall, within a period to be fixed by the Deputy Collector, which period may be further extended by him, deliver to the Deputy Collector a full and complete paper of partition in such form as the Board may, by Rule, prescribe.
(2)If default is made in complying with sub-section (1), the Deputy Collector may withdraw the case from arbitration and may make the partition himself.