69. Opening of separate account of share of applicant under the Bengal Land-revenue Sales Act, 1859. -
Notwithstanding anything contained in [the Bengal Land-revenue Sales Act, 1859,] from the commencement of this Act no separate account shall be opened under the provisions of section 10 or of section 11 of the said Act in respect of the share of any applicant under the said sections otherwise than for a share corresponding with the character and extent of interest in the estate in respect of which such applicant is recorded as proprietor or manager under this Act.
