(15)[ "Instrument of partition" means any instrument whereby co-owners of any property divide or agree to divide such property in severalty, and also includes- [Substituted by Act No. XII of 2011, dated 25th April, 2011.](a)a final order for effecting a partition passed by any Revenue Authority or any Civil Court(b)an award by an arbitrator directing the partition; and(c)when any partition is effected without executing any such instrument, any instrument signed by co-owners and recording, whether by way of a declaration of such partition or otherwise, the terms of such partition amongst the co-owners;]
