Section 17 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
17. Share of Co-tenant in the Joint Khata.
- When a khata is held jointly by two or more persons, for purposes of computing areas held by each co-tenant or area to the allotment of which each of them is eligible, such co-tenant shall be deemed to be in possession of such area of the joint khata only as falls to his share.
