Section 440 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
440. Sortition.
- Upon disposal of objections to the preliminary chart, lots shall be drawn, if required. Each lot shall be identified by an alphabetical letter, which shall be written on pieces of papers and placed in a box. At the time of drawing of the lots, first preference shall be given to the moiety holder of the estate leaver. So far as the co-heirs are concerned, the order of priority shall be alphabetical order of their names, starting with first name. The Judge shall draw lots on behalf of the parties who fail to remain present for the sortition. The name of the party to whom the lot falls shall be recorded in the file. After the draw of lots is over, the parties are free to exchange between themselves the lots, which have fallen to them. However, to exchange the lots fallen to the persons under disability, the court's permission has to be obtained. In the case of a prodigal, so declared by the court, the exchange shall not be permitted, unless the prodigal consents thereto.
