111. [ Application for partition. [Substituted by Haryana Act No. 12 of 2017, dated 10.4.2017.]
- Any joint owner of land, or any joint tenant of a tenancy in which a right of occupancy subsists, may apply to a Revenue-officer for partition of his share in the land or tenancy ; as the case may be, with the proposed plan of partition indicating the quality and location of the land in question alongwith the reasons for partition and copy of the latest Jamabandi, if,-(a)on the date of application, the share is recorded under Chapter IV as belonging to him; or(b)his right to the share has been established by a decree which is still subsisting at that date; or(c)a written acknowledgement that right has been executed by all persons interested in the admission or denial thereof.]
