Section 37A(2) in The Rajasthan Gram Dan Act, 1971
(2)A declaration under sub-section (1) shall not be valid unless it is made-(a)in the case of land held by two or more persons as co-Gram-dan Kisans, by all such persons jointly; and(b)in the case of land under mortgage, by the mortgagor and the mortgagee jointly.
