(1)The Amin or other person appointed as aforesaid to make the partition shall, upon the receipt of the warrant of commission -(i)open and maintain a diary in which shall be recorded the date of the receipt of the warrant, the day-to-day proceedings taken by him in the execution thereof, the places inspected by him for the purpose, the gist of the claims and objections made before him, the persons making the same and the manner of, and reasons for, his decision thereon,(ii)prepare a programme for personal inspection and give a fortnight's notice thereof to the parties,(iii)prepare and place on record a tentative list, in accordance with the terms of the preliminary order of the lots for each of the portions into which the estate is to be divided, and(iv)proceed to the spot in accordance with the aforesaid programme, inspect the lands, hear the parties if present and meet their objections, assemble all persons interested therein with a view to giving them an opportunity to make orally or in writing any claim or objection which they may have to any of such lands being included in the portion sought to be speared, and dispose of all such claims and objections on the spot in the presence of lambardars.(2)Such Amin or person shall then return the warrant along with his report stating the manner in which he has executed it, recording the lots proposed by him and specifying the person or persons holding the same together with the nature of the tenure, engagement, lease or licence under which they are so held. Along with the report shall be submitted -(a)the original diary maintained under clause (i) Of sub-section (1)(b)a coloured map such as is referred to in clause (d) of section 200, and(c)such other statements and returns containing such particulars as may be prescribed by the Board.
