22. Power to reject application on receipt of objection.
- If any person claiming a proprietory right as aforesaid states an objection to the partition on or before the day specified in the notification published under Section 21, or at any subsequent time if it shall then seem fit to the Collector to admit such objection, and the Collector, on consideration of the objection, is of opinion that there is good and sufficient reason for rejecting the application, he may reject the same, and if he does so shall record the grounds of such rejection.
