(1)This Act may be called The Partition Act , 1893.(2)It extends to the whole of India [[***] [Substituted by Act 3 of 1951, Section 3 and Sch.II, for " except Part B States" .];][* * *] [The word "and" at the end of sub-Section (2) and sub-Section (3) repealed by Act 10 of 1914, Section 3 and Sch.II.][* * *] [The word "and" at the end of sub-Section (2) and sub-Section (3) repealed by Act 10 of 1914, Section 3 and Sch.II.](4)But nothing herein contained shall be deemed to affect any local law providing for the partition of immovable property paying revenue to Government.
