Section 34 — Partition may be stayed if parties so desire.

If, at any time after an order shall have been passed for making a partition, it shall appear, either from the report of the Officer appointed to make the partition, or from any other information, that the parties are not desirous that the partition should proceed, it shall be competent to the Collector, with the sanction of the Commissioner, to stop the partition, and to strike the case off the file, Recovery of costs.-- recovering from the sharers all costs and expenses incurred up to that time.

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