17. Provision to meet case of undivided Hindu families and co-sharers.
(1)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1930.] shall not order the Court to take the property of an undivided Hindu family under its superintendence unless all the coparceners are, or are declared to be, disqualified under section 9.(2)When two or more proprietors any co-sharers otherwise than as coparceners in an undivided Hindu family and one of such co-sharers is, or is declared to be, disqualified under section 9, the [State Government] [The words 'Provincial Government' were substituted for the words 'focal Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may order the Court to institute a suit for partition on behalf of the disqualified proprietor and to take under its superintendence the property allotted to such proprietor in the partition.
