(1)Every decree affecting a parent estate made by a Civil Court after the estate has been declared under Section 29 to be under partition, but before the date specified in the notice served under Section 94,-(a)shall be made in recognition of the proceedings in progress under this Act for the partition of the estate, and(b)shall be framed in such manner that the decree may be applied to, and carried out in reference to, the separate estates which the Collector in his proceedings recorded under Section 29 has ordered to be formed out of the parent estate.
