Partition Act, 1893

[Act No. 4 of Year 1893]

Contents
Sections	Particulars
1	Title, extent and saving
2	Power of Court to order sale instead of division in partition suits
3	Procedure when sharer undertakes to buy
4	Partition suit by transferee of share in dwelling-house
5	Representation of parties under disability
6	Reserved bidding and bidding by shareholders
7	Procedure to be followed in case of sale
8	Orders for sale to be deemed decrees
9	Saving of power to order partly partition and partly sale.
10	Application of Act to pending suits

An Act to amend the law relating to Partition

Whereas it is expedient to amend the law relating to partition; It is hereby enacted as follows:-