31. Power of Collector to refer application for partition to Deputy Collector.
- The Collector may refer any application for partition to any Deputy Collector for the purpose of making inquiries and doing any other thing authorized or required by this Chapter;Provided that every order-(a)rejecting an application under Section 22,(b)directing, under Section 23, that partition proceedings shall proceed or shall be postponed,(c)directing, under Section 29, that an application for partition be admitted,(d)made under Section 30, or(e)appointing a Deputy Collector under Section 32, and every proceeding recorded under Section 29,shall be made and recorded, respectively, by the Collector and not by any Deputy Collector.
