(4)Where a member of a joint family surrenders under this Section, any land belonging to the joint family and the surrender is accepted by the [Taluk Land Board] [Substituted by Act 17 of 1972.] with or without modification in extent or identity of the lands surrendered, be shall be deemed to have become divided in status from the other members of the family, with effect from the date of the surrender, and the lands, the surrender of which has been accepted, shall he deemed to have been lands allotted to the share of such member on partition.
