Section 435(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)Upon completion of valuation of assets and licitation, if any, the heirs, head of the family, and the moiety holders shall submit to the court a scheme of partition within 30 days and the court shall thereafter make an order thereon showing the mode of partition. In the said order, the court shall decide all questions including questions which have not been decided till then and which have to be necessarily decided for drawing the chart of partition.
