19. When Court may order property to be formed into separate estate
- If the Court thinks it expedient to direct the sale or mortgage of any part of an estate [liable to the payment of land revenue] [Inserted by Section 19(a) of Bihar Act 4 of 1940.] of which the ward is the sole proprietor it may order the Collector to partition off such part into a separate estate; and the demand of land-revenue and of the cesses for which the original estate was liable shall be assessed upon and divided between the two separate estates so formed respectively, in such manner as the Court, with the sanction of the [State] [Substituted by the Adaptation of Laws Order.] Government, may direct.[Nothing in this Section shall apply to any trust property of which the Court has taken charge under clause (e) of sub-section (1) of Section 6.] [Inserted by Section 19(a) of Bihar Act 4 of 1940.]
