(5)In the preparation of provisional partition scheme of minzumla numbers, the following principles shall be observed:-(a)The portion allotted to each tenure holder shall be as compact as possible.(b)As far as possible no tenure holder shall be given all the inferior or all the superior classes of land.(c)If the tenure holders of minzumla number are in separate possession on the spot on the basis of mutual division, the same shall, as for as possible, be allotted as per the separate possession.(d)Every tenure holder shall, as for as possible, be allotted the area at the place on which his private source of irrigation or any other improvement is in existence.(e)If the plot or any part thereof, is of commercial value or is adjacent to road, abadi or other land of commercial value, the same shall, as for as possible, be allotted to each tenure holder proportionately adjacent to such road, abadi or other land of commercial value.
