117. Duty of Court in suits for division of holding.
(1)In every suit for division of holding under Section 116 the Court of Assistant Collector shall -(a)follow such procedure as may be prescribed;(b)apportion the land revenue payable in respect of each such division.(2)A division of holding referred to in Section 116 shall not affect the joint liability of the tenure-holders there of in respect of the land revenue payable before the date of the final decree.Surrender and abondonment
