Section 2 — Future Partitions to be made under provisions of Act.

The Partition of Revenue-Paying Estates Act, 1863
All partitions of estates which shall be ordered to be made by the officers of Government after the passing of this Act, shall be made under the provisions of this Act, whatever may be the tenure of the estate ordered to be divided.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.