Section 15 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
15. Partition by deed.
- Where the heirs are of full age and none of them is under disability or is absent, they may, by consent, partition the inheritance by executing a deed of partition under the Registration Act, 1908 (Central Act 16 of 1908), provided such deed of partition is preceded by a deed of declaration of heirship.
