(1)When the Deputy Collector finds in a parent estate any land which is held at a fixed rent on a patnior other permanent intermediate tenure created by all the proprietor of the state or admitted by all the recorded properitors to have been so created, he may either-(a)assign such land and the assets thereof entirely to one or more of the separate estate formed out of the parent estate; or(b)leave such land unassigned to any separate estate, and specify in the partition paper and proceedings that the land is left appertaining jointly to all the separate estates which are formed out of the parent estate in the proportion which each separate estate bears to the parent estate.
