Section 13 — Partition by whom carried out.

The partition shall be made by the Collector in whose district the estate is situate, or, if the estate be situate in two or more districts, then by the Collector of any one of such Districts, who may be specially ordered by the Commissioner of the Division, to superintend the partition. If the estate be situated in two or more divisions, the partition shall be made by such Collector as the Board of Revenue shall order.

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