Section 15 in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
15. Rules of computation and allotment.
(1)For purposes of computation of area, 1 bigha of irrigated land shall be deemed to be equal to 3 bighas of barani or culture-able fallow land.(2)A joint family shall, for purposes of existing holdings or for allotment of land under these rules, be deemed to be one person and dealt with accordingly.(3)When a khata is held by two or more persons as co-tenants, for purposes of computing the area held by each co-tenant or the area to the allotment of which each of them is eligible, each co-tenant shall be deemed to be in possession only of so much area of the joint khata as falls to his share.(4)While making allotment, as far as possible, compact blocks shall be assigned to each allottee.
