Section 168 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
168. Rules for partition of an area on which land revenue is levied The following rules shall be enforced at the partition of any area on which land revenue is levied.
(1)The area shall be divided as far as possible according to numbers without sub dividing any number;But if the partition cannot be completely effected without sub dividing a number, such number may be sub divided by the Collector, subject to the provisions of Section 79.(2)Any number or its pote number which may remain undivided after the partition has been carried out under the preceding rule and which is incapable of sub division or further sub division according to Section 79, shall be made over to one of the sharers; provided that such sharer pays to the other sharers the consideration for their sharers or they shall be sold or auctioned and the proceeds divided among all the sharers or disposed as of as the Collector thinks fit.(3)The expenses properly incurred in making such partition shall be recoverable as an arrear of land revenue in such proportions as the Collector thinks fit from all the shares or from the persons at whose request partition is made or from the persons interested in such portion.
