Section 11 in The Bengal Land-Revenue Sales Act, 1859
11. [ Separation of shares consisting of specific portions of land by opening separate accounts. [For fees payable on applications made under sections 10 or 11. See Beng. Act, 7 of 1876, section 70.]
- When a recorded sharer of a joint-estate, whose share consists of a specific portion of the land of the estate, desires to pay his share of the Government revenue separately, he may submit to the Collector a written application to that effect. The application must contain a specification of the land comprised in his share, and of the boundaries and extent thereof, together with a statement of the amount of sadar jama heretofore paid on account of it.On the receipt of this application the Collector shall cause it to be published in the manner prescribed for publication of notice in the last preceding section.In the event of no objection being urged by any recorded co-sharer within six weeks from the time of publication, the Collector shall open a separate account with the applicant and shall credit separately to his share all payments made by him on account of it.The date on which the Collector records his sanction to the opening of a separate account shall be held to be that from which the separate liabilities of the share of the applicant commence.]
