(1)The plaint shall be accompanied by a certified extract copy of the existing entry in the Khatauni.(2)The court shall issue a notice to the co-tenure holders of the holding calling upon them to appear and file objections, if any, on a date to be fixed by it.(3)If objections are filed, the court shall hear and decide them before making any partition of the holding.(4)Before making any partition the court shall value each plot comprised in the holding by multiplying its area by the last available prevailing village rate of rent with due regard to the classes of soil.
