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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of Goa - Subsection

Section 220(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)It shall not be lawful for a co-heir to dispose of any specific asset of the inheritance or right to a part of specific assets, unless such asset or right to such part, is allotted to him in a partition