(5)The Lekhpal shall submit the Kurra report within a period of one month from the date of receiving the order in this regard and at the time of preparation of Kurra he shall observe the following principles-(a)the plot or plots shall be allotted to each party in proportionate to his share in the holding;(b)the portion allotted to each party shall be as compact as possible;(c)as far as possible no party shall be given all the inferior or all the superior classes of land;(d)as far as possible existing fields shall not be split up;(e)Plots which are in the separate possession of a tenure holder shall, as far as possible, be allotted to such tenure holder if they are not in access of his share;(f)If the plot or any part thereof is of commercial value or is adjacent to road, abadi or any other land of commercial value, the same shall be allotted to each tenure holder proportionately and in the case of second condition the same shall be allotted proportionately adjacent to road, abadi or other land of commercial value; and(g)If the co-tenure holders are in separate possession on the basis of mutual consent or family settlement, the Kurra shall, as far as possible, be fixed accordingly.
