(1)When the revenue has been distributed as aforesaid, the Collector shall draw up a final order specifying the following particulars, namely:(a)the lands of various classes allotted to each portion;(b)the revenue assessed on distribution under section 215 as payable therefor;(c)where any portion represents the shares of more than one co-sharer, the particulars of such co-sharers together with the nature and extent of the share of each therein; and(d)the rights and obligations of each co-sharer or of the several co-sharers, as the case may be, to get separate possession over the portion marked out as aforesaid for him or for them jointly.
