211. Building, gardens, etc. of one co-sharer on land allotted to another.
If in making a partition it is necessary to include in the portion allotted to a co-shares the lands occupied by a dwelling house or other building or by gardens or orchards in the possession of any other co-sharer or which are of special value to such other co-sharer in consequence of improvements made by him thereon at his own expense, the latter shall be allowed to retain such lands with the buildings, gardens, orchards and improvements there on, on condition of his paying therefor a reasonable ground-rent. The limits of such lands and the rent therefor shall be fixed by the Collector and in such cases, a defined pathway shall, as far as possible, be secured to the owner of the houses, gardens, orchards or improvements, as the case may be, leading therefrom to some public highway or some portion of the separate estate allotted to him.
