Section 168(3) in Telangana Land Revenue Act, 1317 F.
(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.
