Section 430(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)Licitation is a family auction in which only heirs and the moiety holder spouse of the estate leaver, or of the deceased heir are allowed to participate, except in cases where, in terms of the preceding section, the donee or the legatee should also be allowed to make a bid. Such of the properties of the inheritance which are not necessarily to be allotted to any particular party, only may be put to licitation.
