137. Assessment in case of holdings sub-divided into separate shares.
(1)If the ownership of any holding or any part thereof is sub-divided into separate shares, the Chief Municipal Officer may, on the application of any of the co-owners divide the assessment of such holding or portion thereof in the following manner namely:-(i)If the ownership be subdivided into two or more shares without separate allotment, or if as the result of such subdivision there is a separate allotment, of such holding or portion into two or more separate portions, which are not entirely independent and capable of separate enjoyment, the Chief Municipal Officer may, if he thinks fit, apportion the assessment among the share-holders according to the value of their respective shares without assigning any separate number;(ii)If, as the result of such subdivision, there are separate allotments of such holding or portion and if such allotments are made entirely independent and capable of separate enjoyment but not in conformity with the provision of this Act or of any Rules or bye-laws made thereunder, relating to buildings, the Chief Municipal Officer may, if he thinks fit, assess such portions separately after assigning to them separate number under this Chapter;(iii)If, such separated portions of such holding or portion, are made, entirely independent and capable of separate enjoyment in conformity with the provisions of this Act. or of any rules or bye-laws made thereunder, relating to building, the Chief Municipal Officer shall assess such portion separately by assigning a separate number thereto.(2)The provision of Section 141,142 and 143 applicable to objections shall, so far as may be, apply to any objection made in pursuance of a notice issued under sub-section (1)(3)Every alteration made under sub-section (1) shall be signed by the Chief Municipal Officer and, subject to the result of an application under Section 141, shall take effect from the quarter in which the order has been passed, but the Chief Municipal Officer, by such alteration shall not be deemed to have made a new or revised assessment list.
