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The Partition Act, 1893

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10. Application of Act to pending suits.—

This Act shall apply to suits instituted before the commencement thereof, in which no scheme for the partition of the partition has been finally approved by the court. ——————— 1. The words “or of the Court of the Recorder of Rangoon” omitted by the A.O. 1937. 2. See now the Code of Civil Procedure, 1908 (Act 5 of 1908). 3

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