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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(f) in The Estates Partition Act, 1897

(f)all profits derived out of land by proprietors from trees, rights of pasturage, forest-rights, fisheries and all other legal sources;
(xvi)"assets," when used with reference to an estate, means the assets of all land included in the estate;
(xvii)"Chapter" means a Chapter of this Act; and
(xviii)"Section" means Section of this Act.