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[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of West Bengal - Subsection

Section 105(1)(c) in The Estates Partition Act, 1897

(c)by delivering the notice to a general agent of the person to whom it is directed, or to any person who has been appointed in that behalf, or who has been appointed an agent of the person to whom the notice is directed for the general purposes of any partition under this Act; or