Section 15 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
15. Change of names in joint pattas.
(a)On account of death :- In the case of change of names in joint pattas on account of death the procedure shall be the same as that specified in Rule 9 for cases of deceased in single pattas.(b)Joint registry of the name of a transferee :- Where a joint holder of a holding has transferred his interest in a joint holding, the name of the transferee may be registered jointly with the other co sharer name being removed, unless his interest has been transferred only in part. The consent of the other co sharers shall not be necessary, but due notice shall be given to all joint holders of a holding in the manner provided in Rule 6 and their objections shall be carefully considered before the transfer is registered.(c)Sub division and separate registry of joint holdings :- Sub divisions and separate registry of a joint of holding may be effected at the instance of any one of the joint holders of a holding or of the persons to whom the whole or part of his share has been transferred provided that the shares are marked on the ground by well defined boundaries. The consent of the joint holders shall not be necessary but notices shall be issued to all persons interested in the manner provided in Rule 6 and their objections shall be duly considered.
