Section 62(4) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(4)In order to determine the area corresponding to the unpaid amount, the court shall select as many plots out of the holding as will yield an actual rent calculated under sub-rule (3) not exceeding the unpaid amount, and shall order the ejectment of the tenant from the area so determined. Provided that in determining this area, the court shall, as far as possible, (a) avoid the splitting up to a field and (b) see that the plots left with the tenant Eire as compact as possible.
