Section 436(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(c)When it is not possible to satisfy the co-heirs with assets of the same kind and nature, where the gifted assets are immovable, the said co-heirs shall be entitled to be identified in money and, if there are no fund in the inheritance, as many assets as may be necessary to secure the sum due, shall be sold in public auction.
