Section 10(3) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(3)After hearing and considering the objections, if any, the Prescribed Authority shall, in case of joint possession or in case of separate possession of the tenure-holder is disputed, demarcate the plot or plots which fall within the share of tenure-holder having due regard to the following principles -(a)the valuation of the portion allotted to the tenure-holder shall be proportionate to his share in the holding;(b)the portion allotted to the tenure-holder shall as far as may [be] [Inserted vide Notification No. 509/1-A-42(2)-64, dated 26.8.1964] compact;(c)the tenure-holder shall, as far as may be possible, be given his proportionate share of inferior and superior classes of land;(d)the existing plot numbers shall not, as far as may be possible, be split up; and(e)plots which are in separate possession under some private arrangement, shall, as far as may be possible, be allotted to the tenure-holder to the extent of his share in the holding.
