81. Splittin-up-of tenure or holding and apportionment of rent thereof.
(1)No tenure or holding shall be split up for the purposes of a partition unless it is reasonably necessary to do so in order to effect an equitable partition.(2)If a tenure or holding be split up as aforesaid, the total existing rent thereof, as ascertained under Chapter VI, shall not be altered, but shall be apportioned among the several parts into which the tenure or holding is divided.(3)When it is proposed to split up a tenure or holding and apportion the rent thereof aforesaid, the Deputy Collector shall cause a notice to be served on the tenants concerned and, after hearing their objections, if any, may order that the tenure or holding be split up, and that the rent thereof be apportioned as aforesaid.(4)The Deputy Collector shall notify such apportionment to the tenants concerned.
