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State of Rajasthan - Section

Section 210 in Rajasthan Land Revenue Act 1956

210. Allotment of lands held in common.

(1)Land held in common other than lands referred to in section 209, shall be allotted in a manner so as to ensure that each portion gets such part thereof as is proportionate in value to the share or shares constituting it.
(2)Lands held in severally, other than lands referred to in section 209 shall, as far as possible, be allotted to the portion of the co-share or co-sharers holding them.