(1)When the agreements of two or more shares equals one other share, or equals the aggregate of two or more other shares, the Deputy Collector, with the sanction of the Collector, may cause such aggregate shares to be treated as one share for the purpose of determining by lots as aforesaid which portion of the parent estate shall be assigned to each proprietor as his separate estate;and may decide which shares shall be formed into one aggregate share for the purpose of causing such lots to be drawn;and may cause lots to be drawn in like manner as often as he thinks proper for such purpose.
