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State of Goa - Section

Section 9 in The Goa, Daman and Diu Land Revenue (Partition of Holdings) Rules, 1969

9. Partition under decree of civil court.

- When any holding is ordered to be partitioned under any decree or order of a civil court, the provisions of rules 5, 6 and 7 shall apply as they apply in relation to partition of a holding on the application of a co-holder.