Section 425(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)But, where a party declares that he accepts the thing for the value given to it, the value shall not be decreased. Such a declaration shall amount to licitation. Where more than one party accepts the valuation, licitation shall be held amongs them and the thing shall be adjudicated to the highest bidder. In case the parties are unable to fix the value, the value given shall subsist.
