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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Bihar - Subsection Section 47(4) in The Estates Partition Act, 1897 (4)If the correctness of any measurement is called in question and a fresh measurement is demanded, the Deputy Collector may require the costs of the remeasurement to be deposited.
