118. [ Disposal of other questions. [Substituted by Haryana Act No. 12 of 2017, dated 10.4.2017.]
(1)When there is a question as to the property to be divided or the mode of making a partition, the Revenue-officer shall, after such inquiry, as he deems necessary, record an order stating his decision on the question and the reasons for the decision.(2)An appeal may be preferred against an order under sub-section (1) within fifteen days from the date thereof and when such an appeal is preferred and the institution thereof has been certified to the Revenue-officer by the authority to whom the appeal has been preferred, the Revenue-officer shall stay proceedings pending the disposal of the appeal. The appellate authority shall pass final order in the matter and shall not remand the case in any manner. There shall be no second appeal or revision.]
