Section 15 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
15. Computation of area.
(1)When land is held jointly by two or more persons as members of a joint family or as co-tenants, each one of them shall be deemed to be holder of so much area of land to which he may be entitled upon partition.(2)Any transfer of land by sale, gift or in any other manner effected after the 15th day of October, 1955, reducing the area of land held by any person shall not be taken into account while computing the area of land held by him and for purposes of determining his eligibility for allotment, it shall be taken for granted that no such transfer had taken place.(3)The area and scale of allotment referred to in these Rules are with reference to command land. Where any area of land held or allotted is uncommand land, 2 bighas of such land shall be reckoned as one bigha of command land for purposes of computation of area [or barani land in the Colony area] [Inserted by Notification No. F. 4(5) Revenue/Col./82, dated 08.11.1982 - Rajasthan Government Gazette, Part IV-C, dated 18.11.1982, page 512.].
