Section 10 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
10. [ Status of Joint Family. [Added by Notification No. F. 22 (6) Revenue/Col./65, dated 21.10.1967-Rajasthan Gazette Part IV(C), dated 23.11.1967.]
- A joint family shall for the purposes of existing holdings and of allotment of land under these rules shall be deemed to be one person and dealt with accordingly, [and all lands held jointly or severally] by various members of the joint family under different Khatas of the same or different classes of tenures shall be deemed to be held by the whole family jointly].
