Section 448(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)A suit for rescission of the judicial partition which has become final, may be filed where there is preterition or non joinder of any of the co-heirs and if it is found that the other parties acted fraudulently or mala fide, whether the malicious conduct relates to the preterition or to the partition.(B)Application for review:
