Section 19 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
19. Right to demand partition.
(1)Any of the co-heirs or the moiety holder has a right to demand partition of the inheritance.(2)No co-heir or moiety holder may renounce the right to demand partition of the inheritance.(3)However, the parties may agree to keep the inheritance undivided for a certain period not exceeding 5 years.
