Section 13(4) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(4)(i)A joint family shall, for purposes of existing holdings or for allotment of land under these rules be deemed to be one person and dealt with accordingly.(ii)When a khata is held jointly by two or more persons, for purposes of computing 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 fails to his share.
