Section 447 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
447. Suit for amendment of partition.
- A party may file a suit for amendment of the partition, when subsequent to the final order the party acquires knowledge of a mistake of fact or classification or other error which vitiates the will of the party, and the other parties are not in agreement to have the partition amended, amicable.
