Section 31 — Collector may refuse to separate lands in certain cases.
The Partition of Revenue-Paying Estates Act, 1863
The Collector may refuse to declare any lands held in severalty, and not liable to re-distribution according to special village custom, a separate mehal, if the lands be so intermixed with other properties as to render the formation of a compact estate impossible, and if the parties affected by the partition decline to permit of the transfers necessary for curing such defect.Open in Lexace · Ask the AI about this section
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