Section 5(ii) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(ii)which, in case such share is acquired in any manner whatsoever after the date of the commencement of this Act, would be allotted to such member, person or family if a partition or division were to take place on the date of the preparation of the draft statement under sub-section (1) or section 12.
