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Section 12 — Notification on partition being ordered.

The Partition of Revenue-Paying Estates Act, 1863
When the Collector, after disposing of the objections (if any) taken to the partition, shall order a partition to be made, he shall cause a Notification to be published in his own Office, in the District Court, and at some conspicuous place on the estate which is to be divided, intimating his intention to proceed with the partition after thirty days from the date of the notification.
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