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 34] [Entire Act] State of Bihar - Subsection Section 34(2) in The Estates Partition Act, 1897 (2)All costs which have not already been levied as provided in Section 37 shall thereupon be levied in proportion to the shares of the respective proprietors.
