60. Proprietor not appearing on fixed day not entitled to make objection.
- No proprietor who has failed to appear before the Deputy Collector in person or by agent on a day fixed, under Section 50, or Section 57, for the partition of the lands into the several separate estates, and no proprietor who has failed so to appear before the Collector on a day fixed under Section 58, shall, unless he shows sufficient cause for such failure, be entitled at any subsequent time to make any objection to the orders which may be passed on such days respectively.
