(1)The partition, as made under this Chapter, shall be submitted for the sanction of the Collector, and he shall by notice fix a day for the consideration of the same.(2)Every such notice shall be served on the proprietors and shall be published in the manner prescribed by Section 104.(3)The day fixed by the said notice shall be not less than fifteen days after the publication of the notice at the Collector's office.(4)After hearing and disposing of any objection which may by preferred, the Collector shall pass such orders as he may think proper-(a)approving the partition, with or without amendments; or(b)making a new partition; or(c)returning the papers to the Deputy Collector for amendment of the partition, or for making a new partition, with such direction as to the Collector may seem fit in regard to the issue of a notice to appear to the proprietors or any of them who are specially interested.(5)If the papers are returned to the Deputy Collector, the Collector shall, on their re-submission, proceed again to consider the partition as provided in the foregoing sub-sections of this Section.
