- If the parties agree to make the partition themselves, then(a)a date shall be fixed by which the partition is to be completed,(b)such copies of the relevant records as they require shall be given to them free of charge,(c)the Patwari shall be directed to give them all necessary assistance in carrying out the partition in accordance with the terms of the preliminary order and preparing records of lots for production before the Collector,(d)they shall appear on the date fixed and produce the records of lots prepared as aforesaid, together with a map of the estate showing in different colours the various lots agreed to by them for allotment to each of the portions into which the estate is divided.(e)the Collector shall get the lots signed in his presence by all the parties or their recognised agents duly authorised in that behalf, and(f)when action has been taken under clause (e), the lots shall be accepted if they comply with the terms of the preliminary order and the provisions of law.
