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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Goa - Subsection

Section 61(1) in The Goa, Daman And Diu Land Revenue Code, 1968

(1)Subject to the provisions of any law for the time being in force for the prevention of fragmentation and consolidation of holdings, a holding may be partitioned on the decree of a civil court or on application of co-holders in the manner hereinafter prescribed.