Playlists in this Section

The Partition Act, 1893

Latest Uploaded Cases

Description

Legal Section

1. Title, extent and saving.—

(1) This Act may be called the Partition Act, 1893.

(2) It extends to the whole of India 2*** 3***. 4 * * * * *

(4) But nothing herein contained shall be deemed to affect any local law providing for the partition of immoveable property paying revenue to Government.

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu