94. Procedure as to giving possession of separate estates.
(1)The Collector shall then proceed to give the several proprietors possession of the separate estates allotted to them, and if necessary, may require the assistance of the Magistrate in giving such possession;and shall cause to be served on every recorded proprietor of a separate estate a notice-(a)informing him that from the date specified in such notice the separate estate assigned to him, as described in the extract from the partition paper prepared and delivered or tendered to him under Section 59 or Section 93, as the case may be, will be deemed to be separated from the parent estate, and to be separately liable for the amount of land-revenue specified in the notice, and(b)calling upon him to enter into a separate engagement for the payment of such land-revenue.(2)The date specified in such notice shall be not more than three months after the proprietors have been given possession of their respective separate estates as provided in sub-section (1).
