Section 2 in The Goa, Daman and Diu Land Revenue (Partition of Holdings) Rules, 1969
2. Application for partition.
(1)An application by a co-holder for partition of his share in a holding under sub-section (1) of Section 61 shall contain the following particulars:-(a)the area of each field constituting the holding and its survey number and [(Sub-Division)] [Substituted for the words 'Hissa number' by Sixth Amendment Rules, 1977 published in Official Gazette Series - I No. 21 dated 25-8-1977.] recorded in the record of rights;(b)the tenure of the holding, that is whether held as occupant Class I, Class II or Government lessee;(c)the land revenue of the holdings;(d)the names and addresses of the co-holders and the extent of their shares.(2)The application shall be accompanied by a copy of entries in the record of rights.
