Section 43 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
43. Temporary management.
(1)The person who is called to succeed is not debarred, even if he has not yet accepted or renounced the inheritance, from taking steps to manage the assets when delay may cause injury.(2)Where several persons are called to succeed, it is lawful for any of them to perform acts of management; but if there is objection from another, the vote of the majority shall prevail.
