Section 17 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
17. Lands held by undivided family, society.
(1)For the purpose of determining the ceiling area, all the lands held individually, by any member of a family or jointly by some or all of the members of a family, shall be deemed to be held by the family.(2)In calculating the extent of land held by a family or by an individual person the share of the member of the family or of the individual person in the land held by an Hindu undivided family, shall be taken into account.(3)In calculating the extent of land held by a family or by an individual person, the share of the family or of the individual person in the land held by a firm society or association of individuals (whether incorporated or not) or by a company shall be taken into account.(4)The share of a member of a family or of an individual person in the land held an Hindu undivided family or the share of a family or of an individual in the land held by a firm, society or association of individuals (whether incorporated or not) by a company shall be deemed to be the extent of land which in case such share is held on the appointed date would have been allotted to such a member, person or family had such land been partitioned or divided, as the case may be, on such date; or which in case such share is acquired in any manner whatsoever after the appointed date, would be allotted to such member, person or family if a partition or division were to take place on the date of determination of ceiling area.
