(f)in the case of an instrument of partition by the parties thereto in proportion to their respective shares in the whole property partitioned, or, when the partition is made in execution of an order passed by a Revenue Authority or Civil Court or Arbitrator, in such proportion, as such Authority, Court or [arbitrator directs; and] [These words were substituted for the words 'arbitrator directs' by Maharashtra 27 of 1985, Section 16(c), (w.e.f. 10.12 1985).]
