Section 53 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
53. Division of Holding
(1) Omitted.(2)A division of a holding shall be effected in the following manner-(i)by agreement between the co-tenants in respect of(a)such division of the holding; and(b)the distribution of rent over the several portions in to which the holding is so divided; or(ii)by the decree or order of competent court passed in a suit by one or more of the co-tenants for the purpose of dividing the holding and distributing the rent hereof over the several portions into which it is divided.(3)Omitted.(4)To every suit for the division of one or More than one holding all the co-tenants and the landholder shall be made parties.(5)A suit for the division of more than, one holding may be instituted provided hat the parties are the same.
