Section 397 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
397. Sale of share in the undivided inheritance.
- Where any of the heirs has sold his undivided share in the inheritance to a stranger, or the moiety holder has sold his moiety, without notice to the co-heirs, the co-heirs may exercise the right of preemption in the inventory proceeding within 60 days from the date of notice of the application by the vendees to be brought on record.
