Acts › The Partition of Revenue-Paying Estates Act, 1863The Partition of Revenue-Paying Estates Act, 1863 59 sections.
Open in Lexace · Ask the AI Section 1 — Repealed. Section 2 — Future Partitions to be made under provisions of Act. Section 3 — What Parties entitled to partition. Section 4 — Parties desirous of partition to apply to Collector in writing. Section 5 — Application to be signed, and certain particulars specified. Section 6 — Procedure of Collector on receipt of application. Section 7 — In case of valid objection being made within time allowed, application may be refused. Section 8 — Procedure if question of title, or of proprietary right, be raised. Section 9 — Decision of Collector equivalent to decision of civil Court, and open to appeal. Section 10 — Special appeal to Sadr Court.. Section 11 — Civil Court to entertain suits only on appeal from decision of Collector. Section 12 — Notification on partition being ordered. Section 13 — Partition by whom carried out. Section 14 — Assessment and levy of costs incurred in making partition. Section 15 — Partition may be stayed, and proceedings quashed, by Commissioner. Section 16 — Procedure after lapse of period mentioned in notification under section XII. Section 17 — Examination of parties and their papers. Section 18 — Options of settlement by private agreement. Section 19 — If parties cannot agree as to arbitrators, latter may be appointed by Collector. Section 20 — Appointment in place of arbitrator refusing, or being unable, to act. Section 21 — Powers of Collector with regard to arbitrators. Section 22 — Particulars to be specified in partition paper. Section 23 — Remuneration of arbitrators. Section 24 — In default of award by first arbitrators, partition may be referred to others. Section 25 — In default of Private agreement, or settlement by arbitration, officer may be appointed to make partition. Section 26 — Who shall summon proprietors by proclamation to attend proceedings. Section 27 — Estate may be attached and brought under khas management under superintendence of officer Section 28 — Procedure in case of arrears of revenue accruing during course of partition of estate. Section 29 — Power of officer charged with partition, in respect of measurement, &e . Section 30 — Division of lands held in common. Section 31 — Collector may refuse to separate lands in certain cases. Section 32 — Where no lands held in common, lands in severalty may be declared separate estate. Section 33 — Sharer failing to attend after proclamation, liable to forfeit right of objection. Section 34 — Partition may be stayed if parties so desire. Section 35 — Estates formed in course of partition to be as compact as possible. Section 36 — Revenue to be assessed on each divided estate Section 37 — Circumstances to be considered in making partition Section 38 — Rule when dwelling house belonging to one sharer, is situate on ground to be allotted to Another sharer Section 39 — Rule as to tanks, wells, water-courses, and embankments. Section 40 — Rule as to places of worship. Section 41 — Particulars to be contained in paper of partition to be submitted by officer making same.Map to be also submitted. Section 42 — Procedure of Collector thereupon. Section 43 — Commissioner may confirm or modify partition, subject to appeal to Board of Revenue ; andmay direct division by lot, under certain circumstances. Section 44 — Procedure by Collector on receipt of order of Commissioner, or of Board of Revenue on appeal Section 45 — Government may order new allotment of public revenue among estates formed by partition, in case of fraud or error in original allotment being proved. Section 46 — Consequence to party having interest in estate, if he neglect to affirm or establish such interest while estate under attachment with a view to partition. Section 47 — Holder of decree of civil Court, awarding right to portion of estate, may apply for partition, and Collector may proceed thereon under Act Section 48 — Union in certain cases of severed portions of estates originally undivided. Section 49 — Application for such union how made, and how dealt with. Section 50 — Repealed. Section 51 — Provisions of Act applied to partition of estates held free from payment of revenue. Section 52 — Control of Collector’s proceedings under Act. Section 53 — Orders of Collector when open to revision by superior Revenue-authorities. Section 54 — What other officers may exercise power vested in Collector. Section 55 — Power to be exercised by Collector, or officer appointed to make partition. Section 56 — Power of officers exercising jurisdiction under Act, with regard to false evidence. Section 57 — Board of Revenue to be guided by instruction of Local Government. Section 58 — Interpretation. Section 59 — Territorial scope of Act. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.