Section 18 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
18. Right of co-heir to claim the inheritance in its entirety.
- Any heir may recover the whole of the estate or part thereof in possession of a third party or obtain an injunction against such party under the provisions of the Specific Relief Act, 1963 (Central Act 47 of 1963) and the latter shall be precluded from raising the plea that such estate or part thereof does not solely belong to such coheir.
