Section 415(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)The conference of the interested parties shall be convened by the court upon its own motion to resolve on the approval of the debts and the mode of their payment, allotment of emphyteusis as a unit to one person, over-valuation of properties, objections regarding inequalities of the lots and on any doubts or difficulties which may have a bearing on the partition.
