Section 81 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
81. Sale of interest in part of a holding.
- If a holding consists of more than one plot, and the decree is, in the opinion of the court, likely to be satisfied by selling the interest in a part only of the holding, the court shall distribute the rent of the holding over the plots constituting it so that the rent allotted to each plot bears to the total rent of the holding the same proportion as the valuation of that plot bears to the total valuation of the holding at such rates. If the interest of the tenant is to be sold in lots, the court shall group the plots of the holding into lots, of which the value of the interest of one lot calculated in accordance with Rule 80 shall be not less than the amount due to the decree-holder under the decree in execution of which such interest is being sold :Provided that no lot shall be formed by splitting up any existing field, and that the plots formed shall be as compact as possible :Provided further that no plot thus formed shall be of an area less than minimum prescribed by the State Government for the district or part thereof in which land is situated.
