(1)Upon completion of the inquiry prescribed by section 196 the Collector shall, if he does not dismiss the application at this or any earlier stage, make a preliminary order in the prescribed from, declaring the nature and extent of the share of each claimant for partition, specifying the number of portions into which the estate shall be divided and the extent of each portion, deciding all disputed question that may have arisen in connection with such division and detailing the mode in which the partition is to be made.(2)In any such order the Collector may direct that the shares of any two or more claimants may, if they agree thereto, be combined for the purposes of partition and a portion proportionate in value to the extent of their joint shares may be separated from the entire estate, in which case the respective rights of each of such co-shares in the newly formed estate shall also be declared at the same time.
