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 119] [Entire Act] State of Bihar - Subsection Section 119(ii) in The Estates Partition Act, 1897 (ii)any person who is aggrieved by an order made under Section 88, may bring a suit in a Court of competent jurisdiction to modify or set aside such order.
