Section 252 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
252. When half of the income may be distributed.
- After the assets and liabilities have been listed in the inventory proceeding, any party may apply that half of the income of the properties which have not been bequeathed be distributed among the co-heirs taking into consideration the value which has been attributed to them; the head of the family, who fails to comply with such direction issued by the court, shall be removed forthwith and shall be liable to pay compensation for the damage caused.
