11. Restrictions on partition of an estate with reference to land-revenue.
- Subject to clauses (b) and (c) of Section 2 of this Act no partition of an estate shall be made, and no application for the partition of an estate shall be admitted,-(a)if the annual amount of land-revenue for which the separate estate of the applicant would, after partition, be liable would not exceed ten rupees; or(b)if, after separation of the applicant's interest, the annual amount of land-revenue for which the separate estate of the remaining proprietor or proprietors would be liable would not exceed five rupees; or(c)if the Collector considers that for any reason any of the separate estates would be likely to prove an insufficient security for the payment of the land-revenue which would be separately charged upon it.
