Section 88(1)(c) in The Estates Partition Act, 1897

[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(1)(c) in The Estates Partition Act, 1897

(c)he may order that the partition shall proceed, but that the disputed land shall not be treated as part of the estate under partition, if the possession of such land is with the other parties and the claim of the proprietors of the parent estate to the right in such land appears to him untenable:

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State of Bihar - Subsection

Section 88(1)(c) in The Estates Partition Act, 1897