Section 53(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)A division of a holding shall be effected in the following manner-(i)by agreement between the co-tenants in respect of(a)such division of the holding; and(b)the distribution of rent over the several portions in to which the holding is so divided; or(ii)by the decree or order of competent court passed in a suit by one or more of the co-tenants for the purpose of dividing the holding and distributing the rent hereof over the several portions into which it is divided.
