110. Effect of partition of estates and tenancies on joint liability for revenue and rent.
(1)A partition of land, either under this Chapter or otherwise, shall not, without the express consent of the Financial Commissioner, affect the joint liability of the land or of the landowners thereof for the revenue payable in respect of the land, or operate to create a new estate, and, if any conditions are attached to that consent, those conditions shall be binding on the parties to the partition.(2)A partition of a tenancy shall not without the express consent of the landlord, affect the joint liability of the co-sharers therein for the payment of the rent thereof.
