- The Revenue-officer, on receiving the application under section 111, shall, if it is in order and not open to objection on the face of it, fix a day for the hearing thereof, and -(a)[ cause notice of the application and of the day so fixed to be served on such of the recorded co-sharers, as have not joined in the application to submit their replies and plans of partition with cogent reasons and if the share for which partition is applied for is a share in a tenancy, on the landlord also; and [Substituted by Haryana Act No. 12 of 2017, dated 10.4.2017.](b)if he thinks fit, cause the notice to be served on any other person whom he may deem to be directly or indirectly interested in the application to submit their replies and plans of partition with cogent reasons.]
