Section 6A(4) in The Bengal Patni Taluks Regulation, 1819
(4)(a)Whenever a separate account shall have been ordered to be opened in respect of a share or a portion of a patni taluk under sub-section (2), or(b)whenever a patni taluk shall have been divided or the rent payable in respect thereof shall have been distributed under section 6B,if the taluk shall become liable for sale for arrears of rent, only that share or portion of such taluk shall be put up for sale in respect of which the arrear of rent may be due.
