Section 3 in The Rajasthan Land Revenue (Partition) Rules, 1957
3.
In making a partition, the Collector shall, subject to the provisions of sections 209 and 210 of the Act, first allot to the applicant such lands (if any) as are held by him as his Sir. Khudkasht or Hawala within the meaning of clause (23) of Section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955), or in severally and then so much of the lands held in common (if any as shall give him, as far as may be a portion of the estate proportionate in value to his share therein, unless there is any recognised village custom to the contrary, or the parties agree otherwise.
