Division, exchange and acquisition of holdings

33. Division of holdings.-

(1) A division of a holding shall be effected-

(a) by agreement between the co-tenants; or

(b) by the order of the tahsildar, passed on an application under this section by a co-tenant against the others and the landholder: Provided that no such agreement shall be binding on the landholder, unless he agrees thereto in writing: Provided further that no such application shall be entertained if, as a results of division, the area of the share of a co-tenant is reduced to less than ten acres.

(2) If the holding to be divided is assessed to fixed money rent, the division shall be accompanied by the distribution of rent payable in respect of each portion of the holding so divided.

(3) After deciding the case, the tahsildar shall submit the record of the case for confirmation of the order passed by him to the sub-divisional officer.