48. Apportionment of rent on serve rance of interest of landlord or tenant.
- [(1) Where, by act of parties or by operation of law, the interest of the landlord or of the tenant in the land demised has been severed, or a portion of the land demised has been sub-leased, the landlord or the tenant may apply to the Land Tribunal for the apportionment of the rent and the security for rent, if any.] [Substituted by Act No. 35 of 1969.](2)The application shall be in such form as may be prescribed.(3)The Land Tribunal shall, after giving an opportunity to all persons interested to be heard, pass an order on such application apportioning the rent and the security for rent, if any, and directing the execution of a lease deed on the basis of such apportionment, within a specified period and make such order as to the costs of the application as it may deem fit.(4)If, within the time fixed by the Land Tribunal, such deed is not executed, the Land Tribunal shall, on the application of the person in whose favour such deed is to be executed and on the deposit by such person of such amount as the Land Tribunal may direct, execute the deed on behalf of the person in default; and the Land Tribunal shall, by order, direct that the cost of the execution of the deed may be realised by the applicant from the person in default.[***] [Omitted by Act No. 35 of 1969.]
