Section 168 in Telangana Land Revenue Act, 1317 F.
168. Rules for partition of an area on which land revenue is levied.
- The following rules shall be enforced at the partition of any area on which land revenue is levied:-(1)The area shall be divided as far as possible according to numbers without sub-dividing any number;But if the partition cannot be completely effected without sub-dividing a number, such number may be subdivided by the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.], subject to the provisions of section 79.(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.(3)The expenses properly incurred in making such partition shall be recoverable as an arrear of land revenue in such proportions as the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] thinks fit from all the sharers or from the persons at whose request partition is made or from the persons interested in such partition.
