53. Arbitrators to deliver a partition paper. - (1) The arbitrator or arbitrators shall within a period to be fixed by the Deputy Collector, which period may be further extended by him, deliver to the Deputy Collector a full and complete paper of partition, in such form as the Board may, by rule, prescribe.
(2)If default is made in complying with sub-section (1), the Deputy Collector may withdraw the case from arbitration and may make the partition himself.
