Section 424 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
424. Emphyteusis.
- Where an emphyteusis forms part of the inheritance, it shall be resolved to whom the emphyteusis shall be allotted as one unit. If none of the parties wishes to have the emphyteusis, the emphyteusis shall be sold and the proceeds shall be divided. Where the parties do not agree as to whom the emphyteusis should be allotted, the emphyteusis shall be put to licitation.
