Section 4(3) in The Rajasthan Jagirdars Debt Reduction Act, 1956
(3)Where the mortgaged property charged under the decree consists partly of jagir lands and partly of property other than jagir lands, the court shall determine the amount due on the first day of January, 1949 and distribute the same on the two properties separately in accordance with the principles contained in section 82 of the Transfer of Property Act, 1882 (IV of 1882), as if they had even properties belonging to two persons with separate and distinct right of ownership and after the amount due as respects the jagir lands has been so calculated, reduce it in accordance with the formula given in Schedule I.
