(2)Where such sub-division or partition is made by the Court or the Collector, the following procedure shall be adopted:(a)If, in effecting a partition of property among several co-sharers, it is found that a co-sharer is entitled to a specific share in the land and cannot be given that share without creating a fragment, he shall be compensated in money for the fragment.(b)If, in effecting a partition, it is found that there is not enough land to provide basic holdings to all the co-sharers, the co-sharers may agree among themselves as to the particular co-sharer or co-sharers who should be provided with basic holdings which of them should be compensated in money. In the absence of any such agreement, the co-sharers to whom basic holdings can be provided and those to whom money compensation should be given shall be chosen by lot, in the manner prescribed.(c)The compensation shall be payable by each co-sharer getting an excess over the share of land legally due to him, and such co- sharer shall deposit the amount of such compensation in the manner prescribed before taking possession of the share allotted to him. On his failure to do so, his share shall be allotted to any other co-sharer to whom land has not been previously allotted and who is chosen in the manner provided in clause (b) subject to the payment of similar compensation to the co-sharers, not getting shares of land.(d)If none of the co-sharers to whom land has been allotted under clause (c) pays the compensation and takes the share, the share shall be sold in auction to the highest bidder, and the purchase money shall be paid to the co-sharers not getting lands in proportion to their respective shares.(e)Where the parties agree upon any other method of partition which will not result in fragmentation, that method shall be followed in effecting partition.
