- In all cases, whether partition has been made by agreement or by arbitration or by the Collector, the Collector shall, immediately after accepting the lots under section 200 or accepting the award under section 201, or disposing of the claims and objections and examining, under section 207, the proposals made by the Amin or other person entrusted with the execution of the warrant issued under section 204, distribute the revenue of the estate over the several portions into which the estate is divided, and, where any such portion consist of more than one share, the extent of the liability of each holder of such share therein shall also be determined.
