(4)After hearing and disposing of any objection which may be preferred, the Collector shall pass such orders as he may think proper-(a)approving the partition, with or without amendments; or(b)making a new partition; or(c)returning the papers to the Deputy Collector for amendment of the partition or for making a new partition, with such direction as to the Collector may seem fit in regard to the issue of a notice to the proprietors or any of them who are specially interested.
