(1)If two or more estates come into the possession of one proprietor or of the same body of proprietors such proprietor or body of proprietors may, after being recorded as proprietors, apply to have the estates united and to hold them as a single estate.(2)Every such application shall be made in writing to the Collector, and the Collector shall, if he sees no objection to doing so, comply with it not less than thirty days after the publication of a notification thereof, and shall then cause the necessary entries to be made in the records of his office and report the case to the Commissioner.
