Section 6 — Procedure of Collector on receipt of application.

The Collector, on the receipt of an application for partition, shall, if the application be in order, and not open to objection on the face of it, publish a notification of the same at his office, and at some conspicuous place on the estate to which the application relates, and shall invite any party in possession, who may not have joined in the application, and who may object to the partition applied for, to appear before him either in person or by a duly constituted agent, on a day to be specified in the notification, not being less than fifteen, or more than thirty days from the date of the notification, and state his objection. Notice to proprietors who have not joined therein.-- If the application for partition shall not have been made by all the recorded proprietors of the estate, notice of the application shall be served, in the manner usual in the district for serving notices of the revenue officers, on such of the recorded proprietors of the estate as shall not have joined in the application. Proclamation in case of service of notice being impracticable.-- Provided that, if from any cause such service cannot take place, a proclamation notifying such application shall be published, by affixing it at the Mal - kachahri of such estate, or other conspicuous place thereon, or at the village Chauri, Chaupal, or other conspicuous place in each village in such estate.

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