6. Separation of land held in common between the proprietors of two or more estates, when the estates are not under partition.
- Whenever any land is held in common between the proprietors of two or more estates not being under partition, any one or more of such proprietors may, without applying for partition of their several estates inter se, apply for separation of the land held by them in common, and for the allotment of the proper shares of such land to each of their separate estates, the land-revenue of those estates remaining unaltered and such application shall be dealt with as far as may be in accordance with the provisions of this Act.
