51. Power to allow partition to be made by proprietors themselves or by arbitrators.
(1)If all the recorded proprietors present, on or before the day fixed under Section 50, a petition requesting to be allowed to make the petition on the basis of the papers adopted by the Deputy Collector under Chapter VI.-(a)privately among themselves, or(b)by arbitration, the Deputy Collector may grant the request.(2)If after such request has been granted, the proprietors or the arbitrators fail to make the partition within such time as may be fixed by the Deputy Collector in that behalf, the Deputy Collector shall make the partition himself.
