Section 111 — Application for partition.

Any joint owner of land, or any joint tenant of a tenancy in which a right of occupancy subsists, may apply to a Revenue-officer for partition of his share in the land or tenancy, as the case may be, if—. (a) at the date of the application the share is recorded under Chapter IV as belonging to him, or. (b) his right to the share has been established by a decree which is still subsisting at the date, or. (c) a written acknowledgement of that right has been executed by all persons interested in the admission or denial thereof.

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