85. When proprietors of other estates may be required to pay a portion of the costs of making a division under Section 8.
- Notwithstanding anything contained in Section 84, if it appears to the Collector that the proceedings for any such division have been unnecessarily delayed and the cost of such division enhanced, by obstacles vexatiously put in the way of the completion of such division by any proprietor of any estate other than that under partition, or by want of due diligence on the part of any such proprietor in carrying out any requisition made upon him, the Collector may direct that such sum as he shall think fit shall be levied from every such proprietor who is responsible for such delay or additional cost;and every sum so levied shall be taken in diminution of the amount payable by the proprietors of the estate under partition as costs of such partition.
