Section 112(2) in The Punjab Land Revenue Act, 1887
(2)partition of any of the following properties, namely :-(a)any embankment, watercourse, well or tank, and any land on which the supply of water to any such work may depend ;(b)and grazing ground ; and(c)any land which is occupied as the site of a town or village and is assessed to land-revenue;may be refused if, in the opinion of the Revenue-officer, the partition of such property is likely to cause inconvenience to the co-sharers, or other persons directly or indirectly interested therein, or to diminish the utility thereof to those persons ;
