Section 6A(5) in The Bengal Patni Taluks Regulation, 1819
(5)In the advertisement of sale, notice of intention to exclude the share or portion of the patni taluk from which no arrear of rent is due shall be given. The share or portion of the taluk sold, together with the share or portion excluded from the sale, shall continue to constitute one integral taluk, the share or portion sold being charged with the separate portion of the rent assigned thereto.
