(1)when the lands of an estate have been divided by private arrangement formally made and agreed to by all the proprietors, and each proprietor is, in pursuance of such arrangement, in possession of separate lands held in severalty as representing his interest in the estate, the joint application presented under Section 7 may be to the effect-(a)that a partition of the estate be made by assigning to each proprietor or to two or more proprietors jointly, as his or their separate estates, or estates, the lands of which they are in separate possession in pursuance of such arrangement, and(b)that each separate estate so formed be made liable for such portion of the entire land-revenue of the parent estate as was paid by the proprietor or proprietors thereof under the private arrangement aforesaid.
