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State of Goa - Section

Section 282 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

282. Partition done out of court.

(1)An inheritance can be partitioned by a deed out of court where the mandatory inventory is not required under the provisions of this Act.
(2)No partition of an inheritance shall be done out of court unless it is preceded by a deed of declaration of heirship.