Section 16A(1) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(1)Notwithstanding anything contained in Chapter IX of the Punjab Land Revenue Act, 1887, except section 117, thereof, the scheme prepared by the Consolidation Officer may provide for the partition of land between joint-owners of land, or between joint tenants of a tenancy in which a right of occupancy subsists, in accordance with the share of each owner or tenant in the land or tenancy, as the case may be, if -(a)such share is recorded under Chapter IV of that Act as belonging to him, or(b)the right of such owner or tenant to such share has been established by a decree which is still subsisting at the time of preparing the scheme, or(c)a written acknowledgement of such right has been executed by all persons interested in the admission or denial thereof.
