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

State of Goa - Subsection

Section 61(2) in The Goa, Daman And Diu Land Revenue Code, 1968

(2)If in any holding there is more than one co-holder, any such co-holder may apply to the Collector for a partition of his share in the holding:Provided that, where any question as to title is raised, no such partition shall be made until such question has been decided by a civil suit.