Section 412(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)Where an application for division by metes and bounds is made, the court shall appoint a commissioner who shall submit a report stating whether the immovable properties are divisible in accordance with the rules and regulations relating to sub division of lands in force. Where the properties are divisible, he shall sub divide them into plots. Where the commissioner submits a report that any immovable property is not divisible, such immovable property shall be put to licitation.
