15. Sale, for arrears of land-revenue of an estate which is under partition.
- If any estate has been declared to be under partition as provided in Section 29 any arrears of land-revenue accruing due thereon before the date specified on the notice issued under Section 94 may be realized by sale of the estate as if the same had not been declared to be under partition; and, if such sale takes place, the partition proceedings shall cease from the date thereof, but shall be revived if the sale is set aside.
