Section 18 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
18. Filing of agreement for Division of Holding.
- The agreement between the co-tenants in respect of the division of holding and distribution of rent over the several portions into which the holding is so divided under clause (1) of sub-section (2) of Section 53 of the Act, an agreement by co-tenants shall be filed in the Court of Tehsildar, having jurisdiction and the Tehsildar shall pass an order as per terms of the agreement [within 30 days from the date of filing of the agreement] [Inserted by Notification Dated 5-10-1999, Published in Rajasthan Government Gazette, Part 4(C), Dated 13-12-1999. p. 169(1)..] and effect the division of holding accordingly.
