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State of Goa - Section

Section 4 in The Goa, Daman and Diu Land Revenue (Partition of Holdings) Rules, 1969

4. Power of Collector to reject partition.

- If after hearing the applicant, the co-holders and any other persons who appear, it appears to the Collector that there is sufficient reason for disallowing the partition, he may, by order in writing stating the reasons, reject the application.