Section 119 — Administration of property excluded from partition.

When any such property as is referred to in section 112, clause (2), is excluded from partition, the Revenue-officer may determine the extent and manner to and in which the co-sharers and other persons interested therein may make use thereof, and the proportion in which the expenditure incurred thereon and profits derived therefrom, respectively, are to be borne by and divided among those persons or any of them.

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