Section 10A in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
10A. [ [Status of Co-partner] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.].
- When a Khata is held jointly by two or more persons, for purposes of computing areas held by each co-partner or areas to the allotment of which each of them is eligible, such co-partner shall be deemed to be in possession of such area of the joint Khata only as falls to his share.]
