(1)Any Civil Court which has made a decree for the partition or for the separate possession of a share of an undivided estate paying land revenue to the Government may, notwithstanding anything in [Section 265 of the Code of Civil Procedure] [See now Section 54 of Code of Civil Procedure, 1908 and also Section 158 thereof.] cause the decree to be executed in the manner prescribed in [Section 396 of that Code] [See now Rule 13 and 14 in Order XXVI in Schedule I to the Code of Civil Procedure, 1908- Section 158 thereof.] and if it does so, the joint and several liability of the entire estate for the whole of the land revenue chargeable upon it shall not be prejudiced or affected.(2)If any decree is sent to the Collector for execution under [Section 265] [See now Section 54 of Code of Civil Procedure, 1908 and also Section 158 thereof.] of the said Code, the execution thereof shall be subject to the restrictions imposed by section 11 of this Act.
