Section 416(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)Debts payable by the inheritance, listed or claimed, which are approved by the interested parties who are major of age and by the family council and by the parents on behalf of the minors, are deemed to have been judicially recognized, and the court shall in the order confirming the partition, direct their payment if the amounts have not been paid before such order.
