Section 294(6) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(6)The division and the allotment shall not be valid unless done by a registered document wherein the owner of the direct domain gives his consent. In this event, the emphyteutic fee payable by each heir may be increased on account of the trouble that the owner of the direct domain has to take to collect the divided emphyteutic fee.
