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 459] [Entire Act] State of Jharkhand - Subsection Section 459(xxii) in Civil Court Rules of the High Court of Judicature at Patna (xxii)Inquiries made at the instance of the Collector under clause 5 of Section 19H of the Court-Fees Act, 1870 as to true value of the property of deceased persons.
