82. Land held rent free not to be divided, except with consent of recorded proprietors.
- When the Deputy Collector finds in a parent estate land which is claimed to be held rent-free and for which no rent is actually paid (whether the proprietors of the estate do or do not claim a right to receive rent from the land), he shall not make any division or assignment of such land among the separate estates, but shall specify in the partition papers and proceedings that such land is left appertaining jointly to all the separate estates which are formed out of the parent estate, in the proportion which each separate estate bears to the parent estate:Provided that such land or any of it may be allotted among the different separate estates with the consent of all the proprietors of the parent estate.
