Section 6B(b) in The Bengal Patni Taluks Regulation, 1819
(b)it shall be optional for every co-sharer proprietor of a joint undivided patni taluk either to institute a suit in a competent civil court for partition of such taluk or to partition such taluk according to the provisions of the Estates Partition Act, 1897, which Act shall apply mutatis mutandis to such partition.]
