Section 39(4) in The Delhi Land Reforms Rules, 1954
(4)(a)A holding of which the aggregate area does exceed 8 standard acres shall ordinarily be so divided into portions that the area of each portion is not less than 8 standard acres.(b)The portion or portions of the holding shall be offered for sale to all the co-tenure holders including the applicant.Provided that in cases where one of the co-tenure holders holds land other than the land including in the holding or where the share of any party or parties exceeds the share of another, or others, the offer to sell the larger portion shall be made to such co-tenure holder or party in preference to others. Co-tenure holders who wish to remain joint shall be treated one party.(c)A party that has already been allotted or has purchased a portion of the holding shall be placed last in the order of preference as regards the sale of the other portion or portions unless the aggregate value of the portion already purchased and the other portion is less than the value of the share of such party.
