(f)in the case of an instrument of partition-by the parties thereto in proportion to their respective shares in the whole property partitioned, or when the partition is made in execution of an order passed by a revenue authority or Civil Court or arbitrator, in such proportion as such authority, Court or arbitrator directs;(ff)[ in the case of a works contract or a sub-contract-by the contractor or sub-contractor, as the case may be; and] [Inserted by Rajasthan Act 7 of 2004, w.e.f. 27-5-2004.]
