30. Subsequent application for separation of another share.
(1)At any time after the Collector has recorded a proceeding under Section 29, and before the Deputy Collector has partitioned the land into separate estate under Section 57, any recorded proprietor in the estate, other than the original applicant, may apply for the separation of his share.(2)The Collector may reject or admit any such application; and if he admits it may order either that proceedings for effecting such separation shall be carried on simultaneously with the previous proceedings or that compliance with the application be postponed until such previous proceedings have been completed and the shares separated in accordance therewith.(3)When the consideration of any application which has been postponed under sub-section (2) is resumed, the papers of the previous proceedings aforesaid may be used so far as they are applicable.
