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[Cites 0, Cited by 0] [Section 426] [Entire Act]

State of Goa - Subsection

Section 426(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(4)Where the thing is not subject to valuation the question of indivisibility shall, in the absence of agreement, be decided by the court after the expert appointed by the court inspects the properties and gives his report.