Section 419(6) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(6)Where an irregularity is committed during the auction or it is discovered that assets have been fraudulently described and such fraudulent description has caused grave injury to any party, objections may be filed by such party and the court shall decide on the objections, after recording such evidence as is deemed necessary. If the court is satisfied that irregularities materially vitiating the auction have been committed, the auction shall be set aside.
