(1)The Collector shall cause in respect of each portion divided off from the estate an instrument of partition to be prepared in accordance with the terms of the final order in favour of the applicant or the applicants, as the case may be, whose share or shares each such portion represents and the date on which the partition is to take effect, shall be recorded therein and each such instrument shall bear stamp duty in accordance with the Indian Stamp Act, 1899 (Act II of 1899) of the Central Legislature as adopted to the state.(2)Such date shall, unless otherwise directed, be the first day of July next following the date of confirmation of the final order, or from the date of confirmation thereof, by the Collector.(3)From the date on which the partition takes effect, each portion so divided off shall be deemed and treated for all purposes to be a separate estate as if it had been originally made or created in favour of the person or persons whose share or shares it represents.(4)When the instrument of partition has been prepared, the Collector shall get the annual registers corrected according and move the Board to get the necessary entries made in the land records.
