Section 6A(2) in The Bengal Patni Taluks Regulation, 1819
(2)In the event of no objection being received by the Collector from any co-sharer of the applicant or from the zamindar or any of his co-sharers within six weeks from the time of service or publication of the copy of application under sub-section (1) whichever is later, the Collector shall direct the zamindar or zamindars to open a separate account in the name of the applicant to which all payments made by him shall be credited separately to his share. The date on which the Collector directs the opening of a separate account shall be held to be that from which the separate liabilities of the share of the applicant commence.
