Section 85 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
85.
When two or more sub-tenants or agriculturists residing in the village, who claim to take the interest of a Khatedar tenant sold in execution of a decree under Section 213 of the Act, cultivate an equal area in the village, or when two or more agricultural or other labourers or village servants residing in the village claim to take such interest, such claim shall be determined by drawing lots.
