(1)When the partition has been approved by the Collector, the Deputy Collector shall, after making such alterations as may be necessary in the partition paper of map, or preparing a new partition paper or map, in accordance with the orders passed by the Collector,(a)cause to be prepared a separate extract of the portion of the partition paper which relates to each separate estate;(b)cause to be tendered to any recorded proprietor of a separate estate, or any authorized agent of such proprietor, who may be in attendance at the Deputy Collector's office, the extract which relates to such separate estate, and(c)publish a notification at his office calling upon every proprietor to whom or to whose agent an extract from the partition paper has not been tendered as aforesaid, to take out of the Deputy Collector's office the extract of the portion of the partition paper relating to his separate estate.
