70. [ Proprietor holding undivided interest in specific lands may apply for separate account. [See Ben Act 9 of 1879, Part III.]
- When a proprietor of a joint estate, who is recorded as proprietor of an undivided interest held in common tenancy in any specific portion of the land of the estate but not extending over the whole estate, desires to pay separately the share of the Government revenue which is due in respect of such interest, he may submit to the Collector a written application to that effect.The application must contain a specification of the land in which he holds such undivided interest, and of the boundaries and extent thereof, together with a statement of the amount of Government revenue heretofore paid on account of such undivided interest.On the receipt of this application the Collector shall cause it to be published in the manner prescribed for publication of notice in Section 10 of Act 11 of 1859.In the event of no objection being urged by any recorded co-sharer within six weeks from the time of publication, the Collector shall open a separate account with the applicant, and shall credit separately to his share all payments made by him on account of it.The date on which the Collector records his sanction to the opening of a separate account shall be held to be that from which the separate liabilities of the share of the applicant commence.][Notwithstanding anything hereinbefore contained, no application under this section or under Section 10 or Section 11 of the Bengal Land Revenue Sales Act, 1859 (11 of 1859) shall be received unless it is accompanied by a fee of two rupees:] [Added by Section 13 of Act 2 of 1906.][Provided that an application made by the State of Bihar shall not be accompanied by any fee.] [Added of Section 4 of Bihar Act 35 of 1953.]
