Section 89B(2) in Telangana Land Revenue Act, 1317 F.
(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.
