Section 168(1) in Telangana Land Revenue Act, 1317 F.
(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.
