- Any joint owner of land, or any joint tenant of a tenancy in which a right of occupancy subsists, may apply to a Revenue- officer for partition of his share in the land or tenancy ; as the case may be, if -(a)at the date of the application the share is recorded under Chapter IV as belonging to him ; or(b)his right to the share has been established by a decree which is still subsisting at that date ; or(c)a written acknowledgement of that right has been executed by all persons interested in the admission or denial thereof.
