Section 33(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)A division of a holding shall be effected--(a)by agreement between the co-tenants; or(b)by the order of the tahsildar, passed on an application under this section by a co-tenant against the others and the landlord :Provided that no such agreement shall be binding on the landholder, unless he agrees thereto in writing:Provided further that no such application shall be entertained if, as a result of division, the area of the share of a co-tenant is reduced to less than ten acres.
