Section 5 in The Goa, Daman and Diu Land Revenue (Partition of Holdings) Rules, 1969
5. Mode of effecting partition.
- If the Collector does not reject the application, he shall proceed to effect the partition either personally or through such agency as he may appoint. So far as practicable, whole survey numbers or sub-division of survey numbers shall be allotted and recourse to further division of sub-division should be taken only in rare cases. Compact areas of land should, as far as possible, be allotted to each party and care should be taken to ensure that the productivity of the area allotted to each party is in proportion to his share in the holding.
