11. Restrictions on partition of estate with reference to land revenue.
- Subject to clauses (b) and (c) of section 2 of this Act no partition of an estate shall be made, and no application for the partition of an estate shall be admitted. -(a)if the annual amount of land revenue for which the separate estate of the applicant would, after partition, be liable would not exceed ten rupees; or(b)if, after separation of the applicant's interest, the annual amount of land revenue for which the separate estate of the remaining proprietor or proprietors would be liable would not exceed five rupees ; or(c)if the Collector considers that for any reason any of the separate estates would be likely to prove an insufficient security for the payment of the land revenue which would be separately charged upon it.
