- The Collector on receiving an application for partition shall, if its is in order and not open to objection on the face of it, or is not refused or disallowed under section 191, issue a proclamation calling upon such of the recorded co-shares in the estate sought to be partitioned as have not joined in the application to appear before him in person or by a duly authorised agent on a day, not less than thirty or more than sixty days from the date of the issue thereof, and to state their objections, if any, to the partition. A copy of the proclamation shall be served on each co sharer.
