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 112] [Entire Act] State of Bihar - Subsection Section 112(2) in The Estates Partition Act, 1897 (2)Objections to any other orders passed by the Collector shall only be admitted by the Commissioner if made when he proceeds to consider a partition under Section 90 or Section 91.
