Section 55 — Power to be exercised by Collector, or officer appointed to make partition.

In carrying out the provisions of this Act, the Collector shall exercise the powers described in Regulation II, 1819, Regulation VII, 1822, and Regulations IX and XIV, 1825. Any Officer appointed to make a partition under this Act may also exercise the powers described in the foregoing Regulations, so far as the same may be applicable.

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