- Before making a partition under Section 55 the court shall-(a)determine separately the share of the plaintiff and each of the other co-tenure holders;(b)record which, if any, of the co-tenure holders wish to remain joint;(c)make valuation of the holding in accordance with the last available prevailing village rate of rent applicable to each plot in the holding with due regard to the class of soil; and(d)determine separately the value of the share of the plaintiff and each of the other co-tenure holders.
