73. Order and method of drawing lots when aggregate of two or more shares equals one other share, or equals the aggregate of two or more other shares.
(1)When the agreements of two or more shares equals one other share, or equals the aggregate of two or more other shares, the Deputy Collector, with the sanction of the Collector, may cause such aggregate shares to be treated as one share for the purpose of determining by lots as aforesaid which portion of the parent estate shall be assigned to each proprietor as his separate estate;and may decide which shares shall be formed into one aggregate share for the purpose of causing such lots to be drawn;and may cause lots to be drawn in like manner as often as he thinks proper for such purpose.(2)After lots have been drawn once (or more than once if necessary) as aforesaid, the Deputy Collector shall proceed to divide the portion of the parent estate which has fallen by lot to each aggregate share, among the proprietors of the different shares which were formed into such aggregate share for the purpose of drawing lots, and shall assign to every such proprietor his separate estate within such portion in such position as the Deputy Collector may think proper.IllustrationsI. - The partition of a parent estate is being made into the following shares;-
