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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)A co-heir is not entitled to dispose of any specific asset of the inheritance or part of such an asset to a stranger until and unless the said asset or part thereof is allotted to him in the partition. Any such transfer, if made, shall be inoperative and void.