(1)Any Civil Court which has made a decree for the partition or for the separate possession of a share of an undivided estate paying land revenue to the Government may, notwithstanding anything in [Section 265 of the Code of Civil Procedure] [See now Section 54 of Code of Civil Procedure, 1908 and also Section 158 thereof.] cause the decree to be executed in the manner prescribed in [Section 396 of that Code] [See now Rule 13 and 14 in Order XXVI in Schedule I to the Code of Civil Procedure, 1908- Section 158 thereof.] and if it does so, the joint and several liability of the entire estate for the whole of the land revenue chargeable upon it shall not be prejudiced or affected.
