Section 6B in The Bengal Patni Taluks Regulation, 1819
6B. [ Distribution of rent or partition of patni taluk. [Section 6B inserted by Bengal Act 15 of 1940.]
- Notwithstanding anything contained in any other Act -(a)the provisions of section 88 of the Bengal Tenancy Act, 1885, shall apply mutatis mutandis, to the distribution of rent payable in respect of a patni taluk with the substitution of the words "fifty rupees" for the words "two rupees" in the proviso (b) to sub-section (2) of the said section ;(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.]
