(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.
