(1)Any Civil Court which has made a decree for the partition or for the separate possession of a share of an undivided estate paying land-revenue to the Government may, notwithstanding anything in [section 54 of the Code of Civil Procedure, 1908] [Words and figures substituted by Bengal Act 1 of 1939.], cause the decree to be executed in the manner prescribed in [rules 13 and 14 in Order XXVI in Schedule I to] [Words and figures substituted by Bengal Act 1 of 1939.] that Code; and if it does so the joint and several liability of the entire estate for the whole of the land-revenue chargeable upon it shall not be prejudiced or affected.(2)If any decree is sent to the Collector for execution under [section 54] [Words and figures substituted by Bengal Act 1 of 1939.] of the said Code, the execution thereof shall be subject to the restrictions imposed by section 11 of this Act.
