Section 7 — In case of valid objection being made within time allowed, application may be refused.

The Partition of Revenue-Paying Estates Act, 1863
If any objection be made to the partition, by any party in possession, within the time allowed, and the Collector, on a consideration of such objection, be of opinion that there is any good and sufficient reason, not inconsistent with the provisions of this Act, why the partition should be absolutely disallowed, he may refuse the application, recording the grounds of his refusal.
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