12. Execution of decree for partition. - (1) Any Civil Court which has made a decree for the partition or for the separate possession of a share of an undivided estate paying land-revenue to the Government may, notwithstanding anything in [section 54 of the Code of Civil Procedure, 1908], cause the decree to be executed in the manner prescribed in [rules 13 and 14 in Order XXVI in Schedule I to] that Code; and if it does so the joint and several liability of the entire estate for the whole of the land-revenue chargeable upon it shall not be prejudiced or affected.
(2)If any decree is sent to the Collector for execution under [section 54] of the said Code, the execution thereof shall be subject to the restrictions imposed by section 11 of this Act.
