(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to the Government may, notwithstanding anything in Section 265 of the [Code of Civil Procedure,] [Act 14 of 1882 been repealed and re-enacted by the Code of Civil Procedure, 1908 and this reference should now be construed as a reference to Section 54 of that Code-see Section 158 thereof.] cause the decree to be executed in the manner prescribed in Section 396 of that [Code;] [This reference should now be construed as a reference to Rules 13 and 14 in Order XXVI in Schedule I of the Code of Civil Procedure, 1908 see Section 158 thereof.] 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 265 of the said Code, [the execution thereof shall be subject to the restrictions imposed by Section 11 of this Act.] [Act 14 of 1882 been repealed and re-enacted by the Code of Civil Procedure, 1908 and this reference should now be construed as a reference to Section 54 of that Code-see Section 158 thereof.]
