101. If separate estate falls into arrear, Collector to enquire into cause and report to Commissioner.
- If any separate estate created under this Act falls into arrear so as to necessitate a sale of a land for the discharge of the arrear at any time within six years from the date of the confirmation or sanction of the partition by the Commissioner or the Board, as the case may be, the Collector shall, if possible, ascertain the cause of the estate having fallen into arrear, and shall inquire whether the same is due to any fraudulent or erroneous allotment of the assessment or assignment of lands at the time of the partition, and shall make a report upon the case to the Commissioner for action as the'' Commissioner may think proper.
