Section 80(1) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(1)If a pattadar of a pote number of any number tenders comprise the pote number shall be made over to such person from among the Pote pattadars as may be entitled thereto and if there is no such person or he does not take it then to him who pays the largest amount of land revenue and if he also does not take, all the pote pattadars of the same number shall in the same manner successively have the right.
