Section 49 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
49. Rights and duties of the heirs in respect of the inheritance.
(1)The heir shall retain, as against the inheritance, till partition, all the rights and obligations vis-a-vis the deceased, with the exception of those that get extinguished upon the death of the latter.(2)The amount of money which the heir owes to the inheritance is to be set off against his share.(3)Where it is necessary to adjudicate on the rights and duties of the heir and he is the head of the family, an administrator shall be appointed to manage the inheritance.
