(1)If in any holding, which has been assessed for purpose of agriculture under Section 59, there are more than one bhumiswami any such bhumiswami may apply to a Tahsildar for a partition of his share in the holding :[Provided that if any question of title is raised the Tahsildar shall stay the proceeding before him for a period of three months to facilitate the institution of a civil suit for determination of the question of title.] [Substituted by M.P. Act No. 18 of 1978 (w.e.f. 13-6-1978).][(1-A) If a civil suit is filed within the period specified in the proviso to sub-section (1), and stay order is obtained from the Civil Court, the Tahsildar shall stay his proceedings pending the decision of the Civil Court. If no civil suit is filed within the said period, he shall vacate the stay order and proceed to partition the holding in accordance with the entries in the record of rights.] [Inserted by M.P. Act No. 18 of 1978 (w.e.f. 13-6-1978).](2)The Tahsildar, may, after hearing the co-tenure holders, divide the holding and apportion the assessment of the holding in accordance with the rules made under this Code.(3)[ x x x] [Omitted by M.P. Act No. 25 of 1964 (w.e.f. 23-4-1964).](4)[ x x x] [Omitted by M.P. Act No. 25 of 1964 (w.e.f, 23-4-1964).](5)[ x x x] [Omitted by M.P. Act No. 25 of 1964 (w.e.f. 23-4-1964).]Explanation I.-For purposes of this section any co-sharer of the holding of a bhumiswami who has obtained a declaration of his title in such holding from a competent Civil Court shall be deemed to be a co-tenure holder of such holding.Explanation II.-[ x x x] [Omitted by M.P. Act No. 25 of 1964 (w.e.f. 23-4-1964).]
