Section 15(3) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
(3)When a khata is held by two or more persons as co-tenants, for purposes of computing the area held by each co-tenant or the area to the allotment of which each of them is eligible, each co-tenant shall be deemed to be in possession only of so much area of the joint khata as falls to his share.
