Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 437] [Entire Act]

State of Goa - Subsection

Section 437(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)After the court passes the order on the scheme of the partition, the clerk of the court shall draw a chart of partition within 10 days, complying with the order and the provisions of the preceding sections, subject to the provisions of section 436.