Section 89B in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
89B. Division of Survey numbers into pote numbers.
(1)Notwithstanding the provisions of Section 89 the Government at any time, may direct that survey numbers be divided in to so may pote numbers as may be required in view of the rights acquired in land or for any other reason.(3)The area and the assessment fixed of such pote numbers shall be entered into such records as the Government may prescribe in this behalf.
