(1)If, on or before the day so fixed, any objection is made by a recorded co-share, involving a question of proprietary title, which has not been already determined by a Court of competent jurisdiction, the Collector may either -(a)Decline to grant the application until the question in dispute the has been determined by a competent Court, or(b)require any party to the case to institute within there months a suit in the Civil Court for the determination of such question, or(c)proceed to inquire summarily into the merits of such question.
