Section 168(2) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(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.
