Section 185(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)In cases covered by clause (b) of sub-section (1), the fiduciary shall be entitled to alienate only when he does not have any properties of his own, apart from his residential house, and upon obtaining written consent of the fidei-commissaries for the purpose or upon his consent being dispensed with by an order of the court.
