61. Submission of the papers to the Commissioner after approval of the partition by the Collector.
- When a partition has been approved by the Collector, or when he has made a new partition, and after the tender of extracts and the. publication of a notification as provided in Section 59, the Collector-shall cause a notice to be served on each of the recorded proprietors, stating that the papers will be submitted at once for confirmation of the partition by the Commissioner, and that any appeal or objections must be presented to the commissioner, or to the Collector for transmission to the Commissioner, within thirty days from the date of the service of the said notice;and shall, after the issue of such notice, forward to the Commissioner all papers relating to the partition.
