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 12] [Entire Act] Bengal Presidency - Subsection Section 12(2) in Estates Partition Act, 1897 (2)If any decree is sent to the Collector for execution under [section 54] of the said Code, the execution thereof shall be subject to the restrictions imposed by section 11 of this Act.
