(1)If, on receipt of the application or any other stage of partition, there appears to be any sufficient reason, for staying or refusing the partition of an estate, the Collector, Sub Divisional Officer or Assistant Collector to whom the application is presented, or before whom the application is pending, may stay the partition and order the proceedings to be quashed.(2)No estate shall he so partitioned as to result in one or more estates of less than such area, as may be prescribed.
