Section 9 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
9. Division of survey numbers into sub-divisions:
(1)Survey numbers may, from time to time, be divided into as many sub-divisions as may be required whether by reason of the acquisition of rights in land or otherwise.(2)The division of survey numbers into sub-divisions and the fixing of the assessment of the sub-divisions shall be carried out and from time to time revised in accordance with rules made under this Regulation:Provided that the rate of the assessment per acre applicable to any survey number or sub-division shall not be enhanced during any term for which such assessment may have been fixed under Section 83 of the Hyderabad Land Revenue Act, unless such assessment is liable to alteration under Section 50 of the said Act.(3)The area and assessment of such sub-divisions shall be entered in such land records as may be prescribed.
