Section 15 — Partition may be stayed, and proceedings quashed, by Commissioner.

At any stage of the proceedings after a partition shall have been ordered, if it shall appear from information which was not before the Collector at the time the partition was ordered, or otherwise, that any reason not inconsistent with the provisions of this Act exists, why the partition should not be proceeded with, it shall be competent to the Commissioner, on the report of the Collector, and subject to any orders that the Board of Revenue may pass in the case, to stay the partition, and to order the proceedings to be quashed. Decision not open to revision, by civil Court.-- The decision of the Revenue authorities under this Section shall not be open to revision by the civil Court.

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