Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8AA(2)] [Section 8AA] [Entire Act]

State of Gujarat - Subsection

Section 8AA(2)(e) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(e)Where the parties agree upon any other method of partition which will not result in the creation of a fragment, that method shall be followed in effecting partition.