Section 428 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
428. Licitation of bequeathed assets.
(1)Where any party applies that the bequeathed assets be put to licitation, the legatee shall be notified to give his say, if any, within three days.(2)If the latter objects, no licitation shall be held, but it is lawful to the heirs to apply for second valuation of the assets, when the undervaluation of the assets may affect them adversely, within 30 days from the date of objection.(3)Where the legatee does not object, the licitation shall be held and the legatee shall have a right to the respective value.
