218. Delivery of possession of property allotted on partition.
- Any person or persons to whom any land is allotted in the instrument of partition shall be entitled to the separate possession thereof as against the other parties to the partition and their legal representatives, and the Collector shall, on application made to him for the purpose by such person or persons at any time within three years from the date recorded in the instrument of partition under sub-section (1) of section 217, give effect to that instrument as if it were a decree passed by a Civil Court for recovery of possession over immovable property.
