Section 69(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(3)Where the party succeeds in the suit, he shall, on his application, be impleaded in the inventory proceeding and participate in the proceeding from the stage it has reached or, where the partition in such proceeding has been homologated, he shall have his share settled in money as provided in section 449.
