Section 20 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
20. Division of holding by decree.
- Same as provided in Rule 19 in a division of holding by the decree or order of a competent court passed in a suit by one or more of the co-tenant for the purpose of dividing the holding the distributing the rent thereof over the several portions into which it is divided the following principles shall be observed :-(a)The valuation of the portion allotted to each party shall be proportionate to his share in the holding.(b)The portion allotted to each party shall be as compact as possible.(c)As far as possible, no party shall be given all the inferior or all the superior quality of land.(d)As far as possible, existing fields shall not be split up.(e)Plots which are in the separate possession of a tenant shall, as far as possible, be allotted to the tenant, if they are not in excess of his share.Division of Holding by Agreement or by Order of Court
