Section 437(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)The chart shall be drawn in the following manner:-(i)The total amount of assets shall be determined by adding the values of each kind of assets as attributed to them in the valuation and in the licitation and by deducting debts which have to be paid by inheritance, legacies and encumbrances which ought to be reduced;(ii)The amount of the share of each party shall be worked out and also the part which is allotted to the party in each type of asset, shall be shown lastly;(iii)The allotment of each share will be done by referring to the number of the item in the final list of assets and liabilities.
