Section 85(3) in Maharashtra Land Revenue Code, 1966
(3)[The Collector] [The words were substituted for the words brackets and figure 'Subject to the provisions of sub-section (4), the Collector' by Maharashtra 8 of 1969, section 3(a).] may, after hearing the co-holder, divide the holding and apportion the assessment of the holding in accordance with the rules made by the State Government under this Code.
