Section 15(c) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
(c)Sub division and separate registry of joint holdings :- Sub divisions and separate registry of a joint of holding may be effected at the instance of any one of the joint holders of a holding or of the persons to whom the whole or part of his share has been transferred provided that the shares are marked on the ground by well defined boundaries. The consent of the joint holders shall not be necessary but notices shall be issued to all persons interested in the manner provided in Rule 6 and their objections shall be duly considered.
