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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(4)(ii) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957

(ii)When a khata is held jointly by two or more persons, for purposes of computing 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 fails to his share.