Section 6A(1) in The Bengal Patni Taluks Regulation, 1819
(1)If a person who holds a share or a portion of a patni taluk desires to pay his share of the rent to the zamindar separately he may submit to the Collector a written application to that effect containing such particulars as may be prescribed by rules made by the [State] Government in this behalf.The Collector shall then cause a copy of such application to be served or published in such manner as may be prescribed by rules made by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
