33. Power to strike partition case off the file, on petition of parties.
(1)If, at any time after an order has been passed for making a partition of a parent estate, all the recorded proprietors of the estate present a petition to the effect that they do not wish the partition to proceed, the Collector may, after such inquiry as he considers necessary, strike the partition case off the file, and at the same time require the proprietors to pay all costs incurred in and about the partition.Recovery of costs.(2)Any such costs which have not already been levied as provided in Section 37 shall be levied in proportion to the shares of the respective proprietors.
