Section 432(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)Where the first valuation discloses that the legacy is inofficious, the legatee may, within 30 days of the notice of first valuation irrespective of the application referred to in section 428, apply for second valuation either of the bequeathed properties or of any other properties which have not been valued for the second time.
