(1)When a Collector appoints an officer under Section 79 the Collector may, in his discretion, direct the officer to associate with himself any other persons as assessors, and may give him instructions regarding the number, qualifications and mode of selection of those assessors (if any), and the procedure to be followed in making the appraisement or division; and the officer shall conform to the instructions so given.(2)The officer shall, before making an appraisement or division, give notice to the landlord and tenant of the time and place at which the appraisement or division will be made; but if either the landlord or the tenant fails to attend, either personally or by agent, he may proceed ex parte.(3)When the officer has made the appraisement or division, he shall submit a report of his proceedings to the Collector.(4)The Collector shall consider the report, and after giving the party an opportunity of being heard, and making such inquiry (if any) as he may think necessary, shall pass such order thereon as he thinks just.(5)The Collector may, if he thinks fit, refer any question in dispute between the parties for the decision of a Revenue Court; but, subject as aforesaid, his order shall be final and shall, on application to a Revenue Court by the landlord or the tenant, be enforceable as a decree.(6)Where the Officer makes an appraisement, the appraisement papers shall be filed in the Collector's office.
