163. Assessment in case of holdings sub- divided into separate shares.
(1)If the ownership of any holding or any part thereof is sub-divided into separate shares, the Municipal Commissioner or the Executive Officer may, on the application of any of the co-owners divide the assessment of such holding or portion thereof in the following manner namely :-(i)if the ownership is subdivided into two or more shares without separate allotment, or if as a result of such subdivision there is a separate allotment, of such holding or portion, which are not entirely independent and capable of separate enjoyment, the Municipal Commissioner or the Executive Officer may, if he thinks fit, apportion the assessment among the share-holders according to the value of their respective shares without assigning any separate number;(ii)if, as the result of such subdivision, there are separate allotments of such holding or portion and if such allotments are made entirely independent and capable of separate enjoyment, the Municipal Commissioner or the Executive Officer may, if he thinks fit, assess such portions separately after assigning to them separate number; and(iii)if, such separated portions of such holding or portion, are made, entirely independent and capable of separate enjoyment in conformity with the provisions of this Act or of any rules or regulations made thereunder, relating to buildings, the Municipal Commissioner or the Executive Officer shall assess such portion separately by assigning separate numbers thereto.(2)Every alteration made under sub-section (1) shall be signed by the Municipal Commissioner or the Executive Officer and, subject to the result of an application under section 167, shall take effect from the quarter in which the order has been passed, but the Municipal Commissioner or the Executive Officer, by such alteration shall not be deemed to have made a new or revised assessment list.
