Section 412 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
412. Division by metes and bounds.
(1)Where the inheritance comprises, among other assets, of divisible immovable properties other than residential houses, any party may, after the final list of assets is made, apply that the said immovable properties be divided by metes and bounds in accordance with the shares and be allotted to the respective interested parties. Two or more interested parties may state that they agree to take a joint sub divided plot. Where divided plots are equal in area, lots shall be drawn for the purposes of allotment.(2)Where an application for division by metes and bounds is made, the court shall appoint a commissioner who shall submit a report stating whether the immovable properties are divisible in accordance with the rules and regulations relating to sub division of lands in force. Where the properties are divisible, he shall sub divide them into plots. Where the commissioner submits a report that any immovable property is not divisible, such immovable property shall be put to licitation.
