(1) In case of a holding to which the second proviso to sub-section (1) of section 33 applies, the tahsildar may, on the application of a co-tenant, specify the share of such co-tenant in the produce of such holding and depute an officer to divide the produce in accordance with the provisions of sub-sections (2) to (3) of section 77 which shall, mutatis mutandis , apply to such proceedings. (2) The order of the tahsildar under sub-section (2) shall not affect the right of a co-tenant to obtain a declaration in respect of his share in such holding under clause (ii) of sub-section (1) of section 43.Open in Lexace · Ask the AI about this section
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