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State of Andhra Pradesh - Section

Section 80 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

80. When pattadar or pote number tenders compromise it may be made over to any one of pote pattadars of same number.

(1)If a pattadar of a pote number of any number tenders comprise the pote number shall be made over to such person from among the Pote pattadars as may be entitled thereto and if there is no such person or he does not take it then to him who pays the largest amount of land revenue and if he also does not take, all the pote pattadars of the same number shall in the same manner successively have the right.
(2)[***]