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State of Jharkhand - Section

Section 52 in Estates Partition Act, 1897

52. Procedure on reference to arbitration.

- When a partition has been referred to arbitration, the proceedings shall, except as hereinafter otherwise expressly provided, be conducted in accordance with the provisions of Sections 506 to 522 (both inclusive) of the [Code of Civil Procedure] [Act 14 of 1882 has been repealed and re-enacted by the Code of Civil Procedure 1908.] so far as they are applicable.