Section 16B(2) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(2)When the allotment was made to one of the brothers living jointly at the time of allotment as Mukhia of the joint family and he dies issue less, the brothers of the deceased allottee who have been in continuous possession and been cultivating the land since the death of deceased allottee without getting the lease re-granted in their favour shall be deemed to be the temporary cultivation lease-holders of the land and allotment thereof shall be made in their favour in accordance with the provisions of Rule 16.]
