Section 89B in Telangana Land Revenue Act, 1317 F.
89B. Division of Survey numbers into pote numbers.
(1)Notwithstanding the provisions of section 89 the Government, at any time, may direct that survey-numbers be divided into so many pote-numbers as may be required in view of the rights acquired in land or for any other reason.(2)The division of survey-numbers into pote-numbers and the assessment of the pote-numbers shall be made and from time to time revised under the rules made by the Government in this behalf under this Act:Provided that the total amount of assessment of any survey-number or pote-number shall not be enhanced during the term of settlement for which such assessment has been fixed under sections 81 and 83, unless such assessment is declared liable to alteration under section 50.(3)The area and the assessment fixed of such potenumbers shall be entered into such records as the Government may prescribe in this behalf.]
