(6)An abstract of the [Estates Partition Account] of each district, made up to the end of each financial year, shall be published in the [Official Gazette] and posted up at the office of the Collector of the district.[(7) A direction in force immediately before the commencement of Part III of the Government of India Act, 1935, that an Estates Partition Fund shall be formed in any district shall, after that date, have effect as if it were a direction that an Estates Partition Account should be kept in that district.]
