(1)If the parties agree to appoint and do appoint arbitrators for the purpose of making the partition, the Collector shall refer the partition to their appointment.(2)The provisions of the Arbitration Act, 1940 (Central Act X of 1940), shall apply mutatis mutandis to such agreement and reference to such arbitrators and their appointment and proceedings and to the award made by them.(3)The provisions of section 201 shall be applicable as if for the worked "parties" the word "arbitrators" were substituted.(4)It shall not be necessary for the arbitrators to appear and produce personally before the Collector their award or to sign it or the lots in the presence of the Collector, but they shall sign the award and the lots personally and not by any recognized agent before the same are produced before the Collector.
