(4)In the determination of share, the following principles shall be observed:-(a)If the holding is ancestral, the share of each co-tenure holder shall be determined as per the pedigree in accordance with law of succession prescribed in the Code or on the basis of family settlement, if any;(b)If the names of the co-tenure holders are recorded on the basis of acquisition or will, the share shall be determined as per the contents contained in the deed concerned;(c)If the share has been decided by any competent court the same shall be recorded accordingly.
