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[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of Goa - Subsection

Section 287(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(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.