Section 168(2) in Telangana Land Revenue Act, 1317 F.
(2)Any number or its pote-number which may remain undivided after the partition has been carried out under the preceeding rule and which is incapable of subdivision 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 shares or they shall be sold or auctioned and the proceeds divided among all the sharers or disposed of as the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] thinks fit.
