Section 287 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
287. Creation of easement.
(1)Where any immovable property is divided by metes and bounds in the inventory proceeding and it is necessary to create an easement, such easement of necessity shall be created and recorded in such proceeding.(2)Nothing shall prevent the parties from creating an easement by a separate deed with the consent of parties after the inventory is concluded.(3)Where the provisions of sub-section (1) are not followed, the respective owner of the landlocked property may file a suit for creation of such easement and the compensation payable to the servient owner as well as the costs of the suit shall be shared by all the parties to inventory proceeding.(4)Where an inheritance is partitioned amicably by a deed and it is necessary to create an easement but such easement is not created in the deed, the respective owner of the landlocked property shall have the right to file a suit as provided in sub-section (3).Usufruct
