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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(1) in The Estates Partition Act, 1897

(1)If no petition is presented under Section 51, the Deputy Collector shall, on the day fixed under Section 50, or on any subsequent day or days to which the hearing may be postponed by notice posted at his office,-
(i)consult all proprietors who are present, and
(ii)hear, and, after such enquiry as he may consider necessary, dispose of, any objections which they may urge.