(1)Where the lands of an estate have been divided by private arrangement formally made and agreed to by all the proprietors, and each proprietors has, in pursuance of such arrangement, taken possession of separate lands to be held in severalty as representing his interest in the estate, no partition of the estate shall be made under this Act except-(a)on the joint application of all the proprietors, or(b)in pursuance of a decree or order of a Civil Court.
