[Cites 0, Cited by 3]
[Entire Act]
Bengal Presidency - Section
Section 70 in Land Registration Act, 1876
70. Proprietor holding undivided interest in specific lands may apply for separate account. -
When a proprietor of a joint estate, who is recorded as proprietor of an undivided interest held in common tenancy in any specific portion of the land of the estate, but not extending over the whole estate, desires to pay separately the share of the Government revenue which is due in respect of such interest, he may submit to the Collector a written application to that effect.The application must contain a specification of the land in which he holds such undivided interest, and of the boundaries and extent thereof, together with a statement of the amount of Government revenue heretofore paid on account of such undivided interest.On the receipt of this application the Collector shall cause it to be published in the manner prescribed for publication of notice in section 10 of [the Bengal Land-revenue Sales Act, 1859].In the event of no objection being urged by any recorded co-sharer within six weeks from the time of publication, the Collector shall open a separate account with the applicant, and shall credit separately to his share all payments made by him on account of it.The date on which the Collector records his sanction to the opening of a separate account shall be held to be that from which the separate liabilities of the share of the applicant commence.[Notwithstanding anything hereinbefore contained, no application under this section or under section 10 or section 11 of the Bengal Land-revenue Sales Act, 1859, shall be received unless it is accompanied by a fee of two rupees.][and no separate account shall be opened on such application until an additional fee at the rate mentioned below is paid by the applicant, namely:-]| for a separate account for whichthe land-revenuepayabledoes not exceed ten rupees ....... | four rupees, |
| for a separate account for which theland-revenue payableexceedsten rupees but does not exceedfifty rupees ..... | ten rupees, |
| for a separate account for which the land-revenue payableexceeds fiftyrupees but does not exceed onehundred rupees... | fifteen rupees, |
| for a separate account for which the land-revenue payableexceeds onehundred rupees ... | twenty rupees. |