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[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of Goa - Subsection

Section 287(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(4)Where an inheritance is partitioned amicably by a deed and it is necessary to create an easement but such easement is not created in the deed, the respective owner of the landlocked property shall have the right to file a suit as provided in sub-section (3).Usufruct