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Section 24 — In default of award by first arbitrators, partition may be referred to others.

The Partition of Revenue-Paying Estates Act, 1863
If the paper of partition be not delivered within the time fixed by the Collector, or within any further period to which the time may have been extended, the Collector may order that the partition shall be referred to another arbitrator or arbitrators, to be chosen in the same manner and subject to the same rules as the first.
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