(3)In every case where property is held by co, sharers, whether as co-sharers in an undivided Hindu family or otherwise, an application signed by co-sharers holding an aggregate interest of not less than three-fourths of the whole property shall, for the purposes of sub-section (1), be deemed to be an application by a property-holder in respect of the whole property:Provided that-(i)no order shall be made on any such application under sub-section (1) where it appears to the State Government doubtful whether the aggregate interest of the co-sharers signing the application amounts to not less than three-fourths of the whole property; and(ii)nothing in this Act shall be deemed to prevent any co-sharer other than those signing any such application from obtaining partition of his share, whether by suit or otherwise.
