(3)If no such objection be preferred within the time specified such proportionate amount shall be the amount of the [cess] [Substituted by Act 1 of 1916, for 'cesses'.] for which the respective holders of such several shares are primarily liable as mentioned in Section 13 of [Act II of 1859] [The Bengal Land Revenue Sales Act, 1859.] subject, however, to the general responsibility of the holders of the entire estate as mentioned in Section 14 of the said Act, if the amount of the [cess] [Substituted by Act 1 of 1916, for 'cesses'.] due on account of any such share cannot be recovered as provided in Sections 98 arid 99 of this Act from the holders of such share.
